Section 11 in The Bihar Public Irrigation and Drainage Works Act, 1947
11. Modification of the Land Acquisition Act, 1894.
- For the purposes of the acquisition of any land referred to in Section 8 or 9, the Land Acquisition Act, 1894, shall have effect subject to the modification that the market value of the land shall be deemed to be the market value on the date on which the notice referred to in sub-section (1), of Section 3, in respect of the work for which such land is needed, is published under the said sub-section [or in case any order has been issued under Section 5A, the date on which the description of the proposed work is published under the said sub-section.] [Inserted by Section 5 of Bihar Act 3 of 1951.]
