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9. Compulsory acquisition.- If the Chief Commissioner decides to acquire the land under the Land Acquisition Act, 1894 (1 of 1894) then, notwithstanding anything contained in that Act, - (i) proceedings under section 5A of that Act shall not be required ; (ii) the notification under section 6 of that Act shall be published within six months from the date of institution of the claim, failing which the claim shall be transferred for disposal to an officer exercising the powers of a collector under that Act ; (iii) the market value of the land shall be assessed as though no declaration under section 3 (1) had been made in respect of the area in which it is situated and no restrictions upon its use and development had been imposed, any compensation already paid to the claimant or to any of his predecessors in interest for injurious affection being deducted from the market value as so assessed.    |
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