Land Acquisition Act, 1894

ACT NO.1 OF 1894

Contents
Sections	Particulars
Part I	Preliminary
1	Short title, extent and commencement
2	Repeal
3	Definition
Part II	Acquisition
4	Publication of preliminary notification and powers of officers of there upon
5	Payment for damage
5A	Hearing of objections
6	Declaration that land is required for a public purpose
7	After declaration Collector to take order for acquisition
8	Land to be marked out, measured and planned
9	Notice to persons interested
10	Power to require and enforce the making of statements as to names and interests
11	Enquiry and award by Collector
12	Award of Collector when to be final
13	Adjournment of enquiry
14	Power to summon and enforce attendance of witnesses and production of documents
15	Matters to be considered and neglected Taking possession
16	Power to take possession
17	Special powers in cases of urgency
Part III	Reference To Court And Procedure Thereon
18	Reference to Court
19	Collectors statement to the Court
20	Service of notice
21	Restriction on scope of proceedings
22	Proceedings to be in open Court
23	Matters to be considered in determining compensation
24	Matters to be neglected in determining compensation
25	Rules as to amount of compensation
26	Form of awards
27	Costs
28	Collector may be directed to pay interest on excess compensation
Part IV	Apportionment Of Compensation
29	Particulars of apportionment to be specified
30	Disputes as to apportionment
Part V	Payment
31	Payment of compensation or deposit of same in Court
32	Investment of money deposited in respect of lands belonging to persons in competent to alienate
33	Investment of money deposited in other cases
34	Payment of interest
Part VI	Temporary Occupation Of Land
35	Temporary occupation of waste or arable land. Procedure when difference as to compensation exists
36	Power to enter and take possession, and compensation on restoration
37	Difference as to condition on land
Part VII	Acquisition Of Land For Companies
38	Company may be authorized to enter and survey
39	Previous consent of appropriate Government and execution of agreement necessary
40	Previous enquiry
41	Agreement with appropriate Government
42	Publication of agreement
43	Sections 39 to 42 not to apply where Government bound by agreement
44	How agreement with Railway Company may be proved
Part VIII	Miscellaneous
45	Service of notices
46	Penalty for obstructing acquisition of land
47	Magistrate to enforce surrender
48	Completion of acquisition not compulsory, but compensation to be awarded when not completed
49	Acquisition of part of house of building
50	Acquisition of land at cost of a local authority or Company
51	Exemption from stamp-duty and fees
52	Notice in case of suits for anything done in pursuance of Act
53	Code of Civil Procedure to apply to proceedings before Court
54	Appeals in proceedings before Court
55	Power to make rules

[AS ON 1955]

An Act to amend the law for the acquisition of land for public purposes and for Companies.

WHEREAS it is expedient to amend the law for the acquisition of land needed for public purposes and for Companies and for determining the amount of compensation to be made on account of such acquisition; It is hereby enacted as follows:-