Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10]

State of Maharashtra - Act

The land Acquisition (Bombay Amendment) Act 1957

MAHARASHTRA
India

The land Acquisition (Bombay Amendment) Act 1957

Act 12 of 1958

  • Published on 24 January 1958
  • Commenced on 24 January 1958
  • [This is the version of this document from 24 January 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The land Acquisition (Bombay Amendment) Act 1957Bombay Act No. 12 of 1958[Dated 24th January, 1958]For Statement of Objects and Reasons, see Bombay Government Gazette, 1957, Part V, p. 179.An Act further to amend the Land Acquisition Act, 1894, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories.Whereas it is expedient further to amend the Land Acquisition Act, 1894, in its application to the pre-Reorganisation State of Bombay, excluding the transferred territories, for the purpose hereinafter appearing; It is hereby enacted in the Eighth Year of the Republic of India as follows

1. Short title.

- This Act may be called the Land Acquisition (Bombay Amendment) Act, 1957.

2. Amendment of section 11 of Act I of 1894.

- In section 11 of the Land Acquisition Act, 1894, in the proviso thereto, for the words "no such award" the words "no award allowing compensation exceeding such amount as the State Government may by general order specify" shall be substituted.