The Metro Railways (Construction of Works) Act, 1978
[Act No. 33 of 1978]
[21st August, 1978.]
Contents |
|
Sections |
Particulars |
Title |
The Metro Railways (Construction of Works) Act, 1978 |
Chapter I |
Preliminary |
1. |
Short title, commencement and application |
2. |
Definitions |
Chapter II |
Metro Railway Administration |
3. |
General Manager |
4. |
Constitution of Advisory Board |
5. |
Committees |
Chapter III |
Acquisition |
6. |
Power to acquire land, etc |
7. |
Publication of notification for acquisition |
8. |
Power to enter for survey, etc |
9. |
Hearing of objection |
10. |
Declaration of acquisition |
11. |
Power to take possession of acquired land, etc |
12. |
Right to enter into the land where right of user, etc., is vested in the Central Government |
13. |
Determination of amount payable for acquisition |
14. |
Deposit and payment of amount |
15. |
Competent authority to have certain powers of civil court |
15A. |
Power to inspect property under acquisition |
16. |
Competent authority and appellate authority |
16A. |
Powers of the appellate authority |
16B. |
Competent authority, etc., to have certain inherent powers |
16C. |
Enforcement of the orders of the competent authority and appellate authority |
17. |
Land Acquisition Act 1 of 1894 not to apply |
Chapter IV |
Construction of Works |
18. |
Functions of metro railway administration |
19. |
Powers of metro railway administration |
20. |
Development over metro alignment |
21. |
Power to prohibit or regulate construction of buildings and excavation |
22. |
Payment of amount for prohibition of construction, etc |
23. |
Power to underpin building or otherwise strengthen it |
24. |
Power to enter, etc |
25. |
Amount payable for damage, loss or injury |
26. |
Right to claim for damages |
Chapter V |
Inspection of Metro Railway |
27. |
Appointment and duties of commissioner |
28. |
Powers of commissioners |
29. |
Facilities to be afforded to commissioner |
Chapter VI |
Miscellaneous |
30. |
Surplus land to be sold or otherwise disposed of |
31. |
Notice of accidents and enquiries |
32. |
Power to alter the entries in the Schedule |
33. |
Prohibition of obstruction |
34. |
Local authorities to assist |
35. |
Prohibition of removal of marks |
36. |
Penalty for failure to comply with directions issued under section 21 |
37. |
General provision for punishment of offences |
38. |
Offences by companies |
39. |
Bar of jurisdiction |
40. |
Effect of Act and rules, etc., inconsistent with other enactments |
41. |
Protection of action taken in good faith |
42. |
Power to remove difficulties |
43. |
Application of the Indian Railways Act, 1890 |
44. |
Power to make rules |
45. |
Saving |
The Schedule |
Map |