The Resettlement of Displaced Persons (Land Acquisition) Act, 1948

[Act No. 60 of 1948]

[20th September, 1948.]

Contents
Sections	Particulars
Title	The Resettlement of Displaced Persons (Land Acquisition) Act
1.	Short title, extent and commencement
2.	Definitions
3.	Notice of acquisition of land
4.	Service on owner or occupier affected by notice of acquisition
5.	Vesting and taking possession of land
6.	Objections to acquisition
7.	Method of determining compensation
8.	Payment of compensation
9.	Power to secure information
10.	Disposal of land
11.	Penalties
12.	Exemption from stamp duty and fees
13.	Protection for action done in good faith
14.	Power to make rules
15.	Repeal of Ordinance XX of 1948