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Report No. 10 144. Section 20.- We have retained the penalty provisions of both the Requisitioning and the Land Acquisition Acts. 145. The provision in section 20 of the Requisitioning and Acquisition of Immovable Property Act has been modified to provide for imprisonment for a term of six months or a fine up to 500 rupees or both.1 Section 46 of the Land Acquisition Act has also been retained with a similar modification to provide for punishment in the cases of persons who wilfully destroy, damage or displace trenches etc.2 We have further provided that as regards the two offences mentioned above, no Court shall take cognisance of them, except on a report in writing of the facts constituting such offences made by an officer authorised in this behalf by the appropriate Government.3 1. Section 78, App I. 2. Section 79, App I. 3. Section 80, App I.    |
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