Report No. 46
11. Clause 2(a) of the Bill considered.-
Reverting then, to clause 2 of the Bill, it would be noticed that sub-clause (a) of this clause deletes the word "compensation" and introduces in its place the word "amount", in order to avoid any controversy about the adequacy of the amount which Parliament may direct to be paid in the manner specified by the clause, where property belonging to a citizen is compulsorily acquired or requisitioned. It also provides, as did Article 31(2) in the unamended form that a law passed by virtue of the powers conferred by Article 31(2) shall not be called in question in any Court on the ground that the amount so fixed or determinations not adequate; and it adds that the said law cannot also be challenged on the ground that the whole or any part of such amount is to be given otherwise than in cash.
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