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[Cites 0, Cited by 767] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Land Acquisition Act, 1894

(1)The Collector shall then cause public notice to be given at convenient places on or near the land to be taken, stating that the Government intends to take possession of the land, and that claims to compensation for all interests in such land may be made to him.