Land Acquisition (Companies) Rules, 1963

[GSR 1037 dated 9th. July, 1970]

Contents
Sections	Particulars
1	Short title and application
2	Definitions
3	Land Acquisition Committee
4	Appropriate Government to be satisfied with regard to certain matters before initiating acquisition proceedings
	Notes
5	Matters to be provided in the agreement under section 41
6	Additional matters which may be provided in the agreement under section 41
7	Submission of periodical report
8	Conditions under which sanction may be given for transfer of land
9	Special provision in relation to a company
10	Repeal

In exercise of the powers conferred by section 67 of the Monopolies and Restrictive Trade Practices Act, 1969 (54 of 1969), the Central Government hereby makes the following Rules, namely:-

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