Report No. 248
68. Land Acquisition (Amendment) Act, Act 31 of 1962
Category: Land Laws Recommendation: Repeal
The Act amended the Land Acquisition Act, 1894 and validated certain acquisitions under the 1894 Act made before July 20th, 1962. The purpose of the Act has been fulfilled.
Also, the 1894 Act has been repealed by Section 114(1) of the Right to Compensation and Transparency in Land Acquisition, Resettlement and Rehabilitation (LARR) Act, 2013 and replaced by this new statute. Hence, this Act is now redundant. It has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-1.
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