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Report No. 10 The Mysore Land Acquisition Act, 1894 (VII of 1894) as amended by Acts XI of 1916, I of 1927, VII of 1932 and III of 1941 The Mysore Act (VII of 1894), amended as shown above, is almost a verbatim, reproduction of the Land Acquisition Act, 1894 excepting for the changes indicated below:- In section 3(c), the expression "Deputy Commissioner" is defined instead of the expression "Collector". Likewise 3(ee) defining "appropriate Government" is omitted but the words "Government of Mysore" are used wherever the expression "appropriate Government" is used in the Act, and in 3(f), it is said, "the expression 'public purpose' includes the provision of village sites;" Sub-section (2) of section 26 which states that every award shall be deemed to be a decree is omitted. So also, section 38A, dealing with Industrial concern, has been omitted. Section 54 provides for an appeal to the High Court from an award.    |
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