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Report No. 10 148. Sections 23-25.- These sections have been omitted as we consider them unnecessary. 149. As indicated already, we have embodied, in Appendix I, our proposals consolidating the Land Acquisition Act, 1894, and the Requisitioning and Acquisition of Immovable Property Act, 1952. Appendix II contains two comparative Tables:- Table A shows the sections in the existing Acts with the corresponding sections in Appendix I, while Table B shows the sections in Appendix I and the corresponding sections in the existing Acts. Appendix III contains a list of the Land Acquisition Acts now in force in the various States with the alterations made by them and a brief summary of such alterations. Appendix IV contains a list of other Acts (Central and State) which confer power to acquire land, with a summary of such Acts. Appendix V gives a list of the requisitioning Acts in force in the various States with a summary of their provisions and also a tabular statement showing the differences in the several Acts. M.C. Setalvad Chairman, M.C. Chagla, Member K.N. Wanchoo, Member P. Satyanarayana Rao, Member N.C. Sen Gupta*, Member V.K.T. Chari,* Member D. Narasa Raju,* Member S.M. Sikri,* Member G.S. Pathak,* Member G.N. Joshi, Member N.A. Palkhivala. Member *. Being unable to come to Delhi to sing the Report, these Members have authorised the Chairman to sing the report on their behalf. K. Srinivasan, Durga Das Basu, Joint Secretaries New Delhi Dated: 26th September, 1958.    |
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