Section 2 in The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Haryana Amendment) Act, 2017
2. Amendment of section 24 of Central Act 30 of 2013.
- In section 24 of the principal Act,-(i)after sub-section (1), the following Explanation shall be inserted, namely:-"Explanation. - For the purpose of this sub-section, a land acquisition proceeding shall be deemed to have been initiated under the Land Acquisition Act, 1894 (Central Act 1 of 1894) where notification under section 4 of the said Act has been published in any form under sub-section (1) of the said section.";(ii)in sub-section (2),-(a)the word "physical" shall be omitted;(b)for the word "or" occurring after the words "possession of the land has not been taken", the word "and" shall be substituted;(c)in the proviso, for the sign "."existing at the end, the sign ":" shall be substituted; and(d)after the existing proviso, the following proviso shall be added at the end, namely:-"Provided further that in computing the period referred to in this sub-section, any period during which the proceedings for acquisition of the land were held up on account of any stay or injunction issued by order of any court, shall be excluded:Provided further that the entry in rapat roznamcha regarding taking or handing over possession recorded by the Land Acquisition Officer or Revenue Official shall be treated as possession taken for all intents and purposes.".
