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Land Acquisition Act, 1894 6. Declaration that land is required for a public purpose:- (1) Subject to the provisions of Part VII of this Act, {Subs. by Act 38 of 1923, s.4.for "whenever it appears to the L.G."}[when the appropriate Government is satisfied, after considering the report, if any, made under section 5 A, sub-Section (2),] that any particular land is needed for public purpose or for a Company, a declaration shall be made to that effect under the signature of a Secretary to such Government or of some officer duly authorised to certify its orders: Provided that no such declaration shall be made unless the compensation to be awarded for such property is to be paid by a Company, or wholly or partly out of public revenues or some fund controlled or managed by a local authority. (2) The declaration shall be published in the Official Gazette, and shall state the district or other territorial division in which the land is situate, the purpose for which it is needed, its approximate area, and, where a plan shall have been of the land, the place where such plan may be inspected. (3) The said declaration shall be conclusive evidence that the land is needed for a public purpose or for a Company, as the case may be; and, after making such declaration, the appropriate Government may acquire the land in manner hereinafter appearing.    |
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