61. Modification of the Land Acquisition Act, 1894 (I of 1894).
- For the purpose of acquiring land under the Land Acquisition Act, 1894 (I of 1894), for the Trust,-(a)the Tribunal shall except for the purposes of section [54] [Substituted for '57' by Central Provinces and Berar Act XVII of 1940, section 3.] of that Act, be deemed to be the Court, and the President of the Tribunal shall be deemed to be the Judge thereunder;(b)the Act shall be subject to the further modifications as indicated in the Schedule ;(c)the President of the Tribunal may summon witnesses and enforce their attendance and may compel the production of documents, by the same means, and so far as may be, in the same manner, as is provided in case of a Civil Court under the Code of Civil Procedure, 1908; and(d)the award of the Tribunal shall be deemed to be the award of the Court under the Land Acquisition Act, 1894 (I of 1894), and shall be final.
