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Report No. 10 Chapter II Taking Possession, and other Proceedings by Collector 9. Vesting of land.- (1) When the Collector takes possession at the land of specified in the declaration issued under section 8, it shall vest absolutely in the Central Government or the State Government, as the case may be, free from all encumbrances. [Section 16 latter part, L.A.A.] (2) The fact of such taking possession and vesting shall be forthwith notified by such Government in the Official Gazette, and such notification shall be evidence of the title of such Government to the land.    |
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