Section 5 in The land Acquisition (Maharashtra Amendment) Act, 1972
5. Amendment of section 6 of Act I of 1894.
- In section 6 of the principal Act,(1)in sub-section (1)(a)after the words "to certify its orders" the words, "or as the case may be, under the signature of the Commissioner;" shall be inserted; and(b)the words "or as the case may be, under the signature of the Commissioner" at the end shall be deleted.(2)after sub-section (1), the following new sub-section shall be inserted, namely :-"(1A) Where a declaration under sub-section (1) of this section or in pursuance of sub-section (2) of section 4 of the Land Acquisition (Amendment and Validation) Act, 1967 (hereinafter collectively referred to as "the said provisions"), could not be made before the expiry of the period specified in the said provisions due to stay or injunction by order of a Court in respect of any land notified under sub-section (1) of section 4, then, notwithstanding anything contained in the said provisions, a declaration in respect of such land may be made under this section where the stay or injunction has been finally vacated, before the expiry of one year from the commencement of the Land Acquisition (Maharashtra Amendment) Act, 1972, and where the stay or injunction is finally vacated after the commencement of the Act last mentioned, then within one year of such vacation of the stay or injunction; and there shall be paid simple interest calculated at six per centum per annum on the market value of such land as determined under this Act from the date of expiry of the period specified in the said provisions, to the date of tender of payment of compensation awarded by the Collector for the acquisition of such land :Provided that, no interest shall be payable for any period during which the proceedings for the acquisition of such land were held up due to stay or injunction by order of a Court."
