The Works of Defence Act, 1903

[Act No. 7 of 1903]

[20th March, 1903.]

Contents
Title	The Works of Defence Act, 1903
Sections	Particulars
Part I	Preliminary
1.	Short title and extent
2.	Definitions
2A.	Construction of references to laws not in force, or any functionary not in existence, in any area
Part II	Imposition of Restrictions
3.	Declaration and notice that restrictions will be imposed
4.	Power to do preliminary Acts after publication of notice under section 3, sub-section (2)
5.	Payment for damage
6.	Further powers exercisable after publication of notice under section 3, sub-section (2)
7.	Restrictions
8.	Land to be marked out, measured, registered and planned
9.	Notice to persons interested
10.	Power to require and enforce the making of statements as to names and interests
11.	Application of certain sections of the Indian Penal Code
12.	Inquiry and award by Collector
13.	Award of Collector when to be final
14.	Adjournment of inquiry
15.	Power to summon and enforce attendance of witnesses and production of documents
16.	Matters to be considered and neglected
17.	Supplementary proceedings
Part III	Reference to Court and Procedure Thereon
18.	Reference to Court
19.	Collector's 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 not to be considered 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.	Dispute 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 incompetent to alienate
33.	Investment of money deposited in other cases
34.	Payment of interest
Part VI	Miscellaneous
35.	Service of notices
36.	Penalties
37.	Magistrate to enforce the terms of the Act
38.	Completion of imposition of restrictions not compulsory, but compensation to be awarded when not completed
39.	Demolition of part of house or building and imposition of restrictions on part of land
40.	Exemption from stamp duty and fees
41.	Notice in case of suits for anything done in pursuance of Act
42.	Code of Civil Procedure to apply to proceedings before Court
43.	Appeals in proceedings before Court
44.	Power to make rules