Section 42 in State Land Acquisition Act, 1990 (1934 A.D.)
42. Publication of agreement.
- Every such agreement shall, as soon as may be after its execution, be published in the Government Gazette and shall thereupon (so far as regards the terms on which the public shall be entitled to use the work) [or its products] [Words 'or its products' inserted by Act XXVII of 1962.] have the same effect as if it had formed part of this Act.
