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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948

(2)Nothing in sub-section (1) shall empower the [State; Subs. by A.O. 1950, for “Provincial”] Government to acquire any land which is being used for the purpose of a school, orphanage or hospital or is being used exclusively for the purpose of religious worship.