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Union of India - Section
Section 50 in Damodar Valley Corporation Act, 1948
50. Compulsory acquisition of land for the Corporation.-
Any land required by the Corporation for carrying out its functions under this Act shall be deemed to be needed for a public purpose and such land shall be acquired for the Corporation as if the provisions of Part VII of the Land Acquisition Act, 1894, were applicable to it and the Corporation were a company within the meaning of clause (c) of section 3 of the said Act.| West Bengal:In Section 50. for the words beginning with "for the Corporation" and ending with the words "of the said Act", substitute the words "by the State Government under any law for the time being in force". - West Bengal Act 3 of 1956. Section 3.NOTE.-Section 4 of the said West Bengal Act is as follows:"4. Any land acquired any action taken or anything whatsoever done under the said Act as amended by the Damodar Valley Corporation (West Bengal Amendment) Ordinance, 1955 (West Bengal Ordinance No. VIII of 1955), shall upon the said. Ordinance ceasing to operate, be deemed to have been acquired, taken or done under the said Act as amended by this Act, as if this Act had commenced on the Ist day of November, 1955." |