Report No. 182
Amendment of Section 6 of the Land Acquisition Act, 1894
| Contents | |
| Amendment of Section 6 of the Land Acquisition Act, 1894 | |
| Amendment of Section 6 of the Land Acquisition Act, 1894 | |
| The section 6, as amended in 1984, reads as follows, to the extent relevant for our purpose | |
| The Supreme Court has, however, taken care to declare the law prospectively in Padmasundara Rao's case, | |
| The Land Acquisition (Amendment) Bill 2002 | |
| Short title | |
| Amendment of Section 6 | |
| Transitory Provisions | |
