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Report No. 10 20. Need for consolidation.- A proposal was made to us to include the Zamindaris and Jagirs Abolition Acts of the States in the proposed legislation. Such Acts, it is obvious are beyond the scope of the land acquisitions laws. They proceed on entirely different principles regarding the assessment and payment of compensation and the agency to determine it, and as such do not bear any comparison with the principles laid down in the Land Acquisition Acts. Some of these Acts have worked themselves out and the process of abolition has almost been completed. They are also subject to special constitutional provisions. It is, therefore, not advisable to include them in our draft legislative proposals. 21. The Union Government and some of the State Governments have advocated the consolidation of the laws relating to acquisition and requisitioning of property. It is obvious that there should be uniformity in the matter of this legislation and the rights and liabilities of citizens of one State should not materially differ from those of another in respect of acquisition and requisitioning of property. We have, therefore, in the proposed draft, consolidated the laws on the subject.    |
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