Land Acquisition (Companies) Rules, 1963
8. Conditions
under which sanction may be given for transfer of land.
Where a company for
which land has been acquired under the Act applies for the previous sanction of
the appropriate Government for the transfer of that land or any part thereof by
sale, gift, lease or otherwise, no such sanction shall be given unless—
i.
the
proposed transfer of land along with dwelling houses, amenities, buildings or
work, if any, is to some other company or where the company is a co-operative
society, such transfer is to any or all of its members, or
ii.
where
the land has been acquired for the erection of the dwelling houses for workmen
employed by the company, the proposed transfer of the land along with dwelling
houses, if any, is to such workmen or their dependent heirs :
Provided that before giving
any such sanction the appropriate Government shall consult the Committee.
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