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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948

(1)When a notice of acquisition is served or is published under section 4, the land shall vest absolutely in the [State;Subs. by A.O. 1950, for “Provincial”] Government free from all encumbrances on the date the notice is so served or published in the official Gazette.