Land Acquisition Act, 1894

41.Agreement with appropriate Government:-

{The words "Such officer shall report to the L.G.the result of the enquiry and" were rep.by Act 38 of 1923, s.10.} If the appropriate Government is satisfied {Ins, by s.10, ibid.} [after considering the report, if any, of the Collector under section 5A, sub-section (2), or on the report of the officer making an inquiry under sub-section 40] that {Ins, by Act 16 of 1933, s.4.) [the purpose of the proposed acquisition is to obtain land for the erection of dwelling houses for workmen employed by the Company or for the provision of amenities directly connected therewith, or that] the proposed acquisition is needed for the construction of a work, and that such work is likely to prove useful to the public, it shall {The words "Subject to such rules as the G.G.in C.may from time to time prescribe in this behalf" rep.by Act 38 of 1920, s.2 and Sch.I.} require the Company to enter into an agreement with the appropriate Government, providing to the satisfaction of the appropriate Government for the following matters, namely:----

(1) the payments to the appropriate Government of the cost of the acquisition;

(2) The transfer, on such payment, of the land to the Company;

(3) the terms on which the land shall be held by the Company;

{Subs, by Act 16 of 1933, s.4, for the original clauses (4) and (5).} [(4) where the acquisition is for the purpose of erecting dwelling houses or the provision of amenities connected therewith, the time within which, the conditions on which and the manner in which the dwelling houses or amenities shall be erected or provided; and

(5) where the acquisition is for the construction of any other work, the time within which and the conditions on which the work shall be executed and maintained, and the terms on which the public shall be entitled to use the work.]

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