269UD. Order by appropriate authority for purchase by Central Government of immovable property.
(1)[Subject to the provisions of sub-sections (1-A) and (1-B), the appropriate authority] [ Substituted by Act 38 of 1993, Section 34, for " The appropriate authority" (w.r.e.f. 17.11.1992).], after the receipt of the statement under sub-section (3) of section 269-UC in respect of any immovable property, may, notwithstanding anything contained in any other law or any instrument or any agreement for the time being in force, [* * *] [ Omitted by Act 38 of 1993, Section 34 (w.r.e.f. 17.11.1992).] make an order for the purchase by the Central Government of such immovable property at an amount equal to the amount of apparent consideration:Provided that no such order shall be made in respect of any immovable property after the expiration of a period of two months from the end of the month in which the statement referred to in section 269-UC in respect of such property is received by the appropriate authority:[Provided further that where the statement referred to in section 269-UC in respect of any immovable property is received by the appropriate authority on or after the 1st day of June, 1993, the provisions of the first proviso shall have effect as if for the words "two months", the words "three months" had been substituted:] [ Inserted by Act 38 of 1993, Section 34 (w.e.f. 1.7.1993).][Provided also that the period of limitation referred to in the second proviso shall be reckoned, where any defect as referred to in sub-section (4) of section 269-UC has been intimated, with reference to the date of receipt of the rectified statement by the appropriate authority:] [ Inserted by Act 22 of 1995, Section 47 (w.e.f. 1.7.1995).][Provided also] [ Substituted by Act 38 of 1993, Section 34, for " Provided further" (w.e.f. 1.6.1993).] that in a case where the statement referred to in section 269-UC in respect of the immovable property concerned is given to an appropriate authority, other than the appropriate authority having jurisdiction in accordance with the provisions of section 269-UB to make the order referred to in this sub-section in relation to the immovable property concerned, the period of limitation referred to in the [first and second provisos] [ Substituted by Act 38 of 1993, Section 34, for " preceding proviso" (w.e.f. 1.6.1993).] shall be reckoned with reference to the date of receipt of the statement by the appropriate authority having jurisdiction to make the order under this sub-section:[Provided also that the period of limitation referred to in the second proviso shall be reckoned, where any stay has been granted by any Court against the passing of an order for the purchase of the immovable property under this Chapter, with reference to the date of vacation of the said stay.] [ Inserted by Act 38 of 1993, Section 34 (w.e.f. 1.6.1993).][(1-A) Before making an order under sub-section (1), the appropriate authority shall give a reasonable opportunity of being heard to the transferor, the person in occupation of the immovable property if the transferor is not in occupation of the property, the transferee and to every other person whom the appropriate authority knows to be interested in the property.(1-B) Every order made by the appropriate authority under sub-section (1) shall specify the grounds on which it is made.] [ Inserted by Act 38 of 1993, Section 34 (w.r.e.f. 17.11.1992).](2)The appropriate authority shall cause a copy of its order under sub-section (1) in respect of any immovable property to be served on the transferor, the person in occupation of the immovable property if the transferor is not in occupation thereof, the transferee, and on every other person whom the appropriate authority knows to be interested in the property.
