Report No. 182

Amendment of Section 6 of the Land Acquisition Act, 1894

Contents
	Amendment of Section 6 of the Land Acquisition Act, 1894
	Amendment of Section 6 of the Land Acquisition Act, 1894
	The section 6, as amended in 1984, reads as follows, to the extent relevant for our purpose
	The Supreme Court has, however, taken care to declare the law prospectively in Padmasundara Rao's case,
	The Land Acquisition (Amendment) Bill 2002
	Short title
	Amendment of Section 6
	Transitory Provisions