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[Cites 0, Cited by 189] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in The Land Acquisition Act, 1894

(d)the expression Court means a principal Civil Court of original jurisdiction, unless the [appropriate Government] [Substituted by A.O.1950.] has appointed (as it is hereby empowered to do) a special judicial officer within any specified local limits to perform the functions of the Court under this Act;