Section 39A in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
39A. [ Application of the Act to certain pending cases of acquisition. [Inserted by Haryana Act No. 7 of 1990.]
- The provisions of this Act as amended by the Slum Areas (Improvement and Clearance) Haryana Amendment Act, 1990, shall apply to any case or cases in which proceedings have been started before the commencement of this Act for the acquisition of any land in a slum area under the Land Acquisition Act, 1894 (hereinafter in this section referred to as the said Act), but no award has been made by the Collector under Section 11 of the said Act before such commencement, as if -(i)the notification published under sub-section (1) of Section 4 of the said Act; or(ii)the declaration made under Section 6 of the said Act; or(iii)the notice given under sub-section (1) of Section 9 of the said Act, were a notice to show cause against the acquisition of the land served by the State Government under Section 12 of this Act.]
