Existing provision

Corresponding provisions, if any, in Appendix I

LAND ACQUISITION ACT

Section 1

Section 1

Section 2 (repealed)

.....

Section 3

Clause (a)

Section 2(g)

Clause (b)

Section 2(j)

Clause (c)

Section 2(b)

Clause (d)

Section 2(f)

Clause (e)

Section 2(c), part

Clause (ee)

Section 2(a)

Clause (f)

Section 2 (m)

Clause (g)

Section 3

Section 4(1)

Section 4(1)

Section 4(2)

Section 4(3)

Section 5

Section 5

Section 5A (1)

Section 6(1)

Section 5A(2), earlier part

Section 6(2)

Section 5A(2), latter part

Section 7

Section 5A(3)

Omitted

Section 6(1), main para, part

Section 8(1)

Section 6(1), Prov.

Omitted

Section 6(2)

Section 8(3), part

Section 6(3)

Omitted

Section 7

Section 8(4), earlier part

Section 8

Section 8(2)

Section 9(1)

Section 10(1)

Section 9(2), part

Section 10(2)

Section 9(2), part

Section 10(3)

Section 9(3)

Section 10(4)

Section 9(4)

Section 10(5)

Section 10

Section 11

Section 11

Section 12 (1)

Section 12

Omitted

Section 13

Omitted

Section 14

Omitted (See section 12, RA)

Section 15

Section 12(4)

Section 16, earlier part

Section 8(4), later part

Section 16, latter part

Section 9(1)

Section 17(1)

Omitted

Section 17(2), main para, part

Section 32(1) main para, opening lines

Section 17(2), main para, part

Sections 32(1), main para, Clause (a) and last portion

Section 17(2), Prov

Section 32(1), Prov

Section 17(3),

Section 34

Section 17(4)

Omitted

Section 18

Omitted

Section 19

Section 20

Section 20

Section 41

Section 21

Omitted

Section 22

Section 62

Section 23

Section 21

Section 24

Section 22

Section 25(1)

Section 52(1)

Section 25(2), part

Section 52(2)

Section 25(2), part

Section 52(4)

Section 25(3)

Section 52(3)

Section 26(1)

Section 58(1)

Section 26(2)

Section 58(2)

Section 27(1)

Section 58(3)

Section 27(2)

Section 58(4)

Section 28

Section 53(1)

Section 29

Section 54

Section 30

Omitted

Section 31(1)

Section 13(1)

Section 31(2), main para

Section 13(2)

Section 31(2), 1st Prov

Omitted

Section 31(2) 2nd Prov

Omitted

Section 31(2), 3rd Prov

Section 73

Section 31(3)

Section 17(1)

Section 31(4)

Section 17(2)

Section 32(1)

Section 23(1)

Section 32(2)

Section 23(3)

Section 33

Section 24(1)

Section 34

Section 14

Section 35

Omitted

Section 36

Omitted

Section 37

Omitted

Section 38(1)

Section 4(4)

Section 38(2)

Omitted

Section 38A

Section 2(c), part

Section 39

Section 25

Section 40(1)

Section 26(1) part

Section 40(2)

Section 26(1), part

Section 40(3)

Section 24(2)

Section 41

Section 27

Section 42

Section 28

Section 43

Section 29

Section 44

Omitted

Section 45

Omitted (See section 15, R.A.)

Section 46

Section 77

Section 47

Section 67

Section 48

Section 37

Section 49

Section 68

Section 50

Section 36

Section 51

Section 69

Section 52

Omitted

Section 53

Section 63

Section 54, earlier half

Section 60(1)

Section 54, latter half

Section 60(3)

Section 55(1)

Section 80(1) part

Section 55(2)

Section 80(3)

Section 55(3)

Omitted

Requisitioning ACT

Existing provision

Corresponding provisions, if any, in Appendix I

Section 1

Omitted (See S.I.L.A.A.)

Section 2

Clause (a)

Omitted

Clause (b)

Section 2(b)

Clause (c)

Section 2(h)

Clause (d)

Omitted [See section 2(b), L.A.A.]

Clause (e)

Section 2(k)

Clause (f)

Section 2(1)

Clause (g)

Omitted

Clause (h)

Section 2(n)

Section 3

Section 40

Section 4

Section 41

Section 5

Section 42

Section 6

Section 43

Section 7(1)

Section 49(1)

Section 7(2)

Section 49(2)

Section 8(1)

Section 45(1)

Section 8(2)

Section 45(2)

Section 8(3)

Omitted

Section 9

Omitted

Section 10

Section 46

Section 11

Omitted

Section 12

Section 64

Section 13

Section 65

Section 14

Section 47

Section 15(1)

Section 66(1)

Section 15(2)

Section 66(2)

Section 16

Section 44

Section 17(1)

Section 76(1)

Section 17(2)

Section 76(3)

Section 18

Section 72

Section 19

Section 74

Section 20

Section 78

Section 21

Section 75

Section 22(1)

Section 80(1), Part

Section 22(2)

Section 80(2)

Section 22(3)

Section 80(4)

Section 23

Omitted

Section 24

Omitted

Section 25

Omitted