(2)No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for compensation for the property so acquired or requisitioned and either fixes the amount of the compensation or specifies the principles on which, and the manner in which, the compensation is to be determined and given; and no such law shall be called in question in any court on the ground that the compensation provided by that law is not adequate. [In article 31 of the Constitution, for clause (2), the following clauses shall be substituted through Constitution (Fourth Amendment) Act, 1955](2A) Where a law does not provide for the transfer of the ownership or right to possession of any property to the State or to a corporation owned or controlled by the State, it shall not be deemed to provide for the compulsory acquisition or requisitioning of property, notwithstanding that it deprives any person of his property. [In article 31 of the Constitution, for clause (2-A), the following clauses shall be substituted through Constitution (Fourth Amendment) Act, 1955][Editorial Comment- The Constitution (Fourth Amendment) Act, 1955, did make changes to Article 31 of the Indian Constitution, which deals with the right to property. The amendment aimed to address issues related to the acquisition of property by the state for public purposes and the determination of compensation for such acquired property.The changes introduced were intended to provide the government with greater flexibility in acquiring land for public welfare, including land reform measures, while ensuring that individuals affected by such acquisitions receive fair compensation. Important Verdicts: State of West Bengal v. Bela banerjee & Saghir Ahmad v. The State of U.P. ](2B) Nothing is sub-clause (f) of clause (1) of article 19 shall affect any such law as, is referred to in clause (2).[Editorial comment-The Constitution (Twenty-Fifth Amendment) Act, 1971, this Amendment sought to overcome the restrictions imposed on the government by the Supreme Court ruling. Article 31, as it stood prior to the Amendment, specially provided that no law providing for the compulsory acquisition or requisitioning of property which either fixes or specifies on which and the manner in which the compensation is to be determined and given, shall be called in question in any court on the ground that the compensation provided by that law is inadequate. Also refer]
