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Report No. 10 57. Land Acquisition Act, 1894- Section 1*.-It has already been pointed out1 that section 1, as amended by the Adaptation Order made under the States Reorganisation Act, 1956, stands thus- *. The reference is to sections of the Land Acquisition Act, 1894. 1. Para. 8, ante. "It extends to the whole of India except all the territories which immediately before the 1st November, 1956 were comprised in Part B States". Part B States having ceased to exist, the historical reasons justifying the enactment of separate laws for those territories are no longer there and as such there is no reason why Acts of all-India application should not extend to such territories also, excepting, of course, Jammu and Kashmir, in respect to which Parliament has no legislative power in regard to matters in the Concurrent List. We have, therefore, recommended that the Act should extend to the whole of India except the State of Jammu and Kashmir.    |
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