Section 40A in Andhra Pradesh Housing Board Act, 1956
40A. Modification of the Land Acquisition Act, 1894.
- For the purpose of acquiring land for the Board under the land Acquisition Act, 1894 (Central Act 1 of 1894), the said Act shall be subject to the following modifications, namely:-(a)the publication of a draft notification under Section 22-A shall be substituted for and have the same effect as publication in the Andhra Pradesh Gazette and in the locality of a notification under sub-section (2) of Section 4 of the said Act, except when notification under sub-section (1) of Section 4 of a declaration under Section 6 of the said Act has been previously made and is in force;(b)Section 7 of the said Act as in force in the State of Andhra Pradesh shall have effect as if, after sub-clause (iii) of clause (b) of sub-section (2) of that section, the following had been added, namely:- (iv) for the execution of any Housing Scheme under the APHB Act, 1956.
