Section 2 in The Land Acquisition (Punjab Amendment) Act, 1953
2. Amendment of section 17 of Act 1 of 1894.
- In section 17 of the Land Acquisition Act, 1894 (Act 1 of 1894) (hereinafter referred to as the "said Act"), -(i)to sub-section (1), the following explanation shall be added -Explanation. - This sub-section shall apply to any waste or arable land, notwithstanding the existence therein of scattered trees or temporary structures, such as huts, pandals or sheds;(ii)for sub-section (2), the following shall be substituted namely, -"(2) In the following cases, that is to say,(a)whenever owing to any sudden change in the channel of any navigable river or other unforeseen emergency, it becomes necessary for any Railway Administration to acquire the immediate possession of any land for the maintenance of their traffic or for the purposes of making thereon a riverside or ghat, station or of providing convenient connection with or access to any such station;(b)whenever in the opinion of the Collector it becomes necessary to acquire the immediate possession of any land for the purposes of any library or educational institution or for the construction, extension or improvement of any building or other structure in any village for the common use of the inhabitants of such village, or any godown for any society registered under the Co-operative Societies Act, 1912 (Act II of 1912), or of any dwelling-house for the poor, or the construction of labour colonies under a Government-sponsored Housing Scheme, or any irrigation tank, irrigation or drainage channel or any well, or any public road, the Collector may, immediately before the publication of the notice mentioned in sub-section (1) and with the previous sanction of the appropriate Government, enter upon and take possession of such land, which shall thereon vest absolutely in the Government free from all encumbrances :Provided that the Collector shall not take possession of any building or part of a building under this sub-section without giving to the occupier thereof at least forty-eight hours' notice of his intention so to do, or such longer notice as may be reasonably sufficient to enable such occupier to remove his movable property from such building without unnecessary inconvenience.
