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 |
