Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Telangana - Subsection

Section 3A(1)(a) in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956

(a)"Central Act" means the Land Acquisition Act, 1894 (Central Act 1 of 1894), with the subsequent Statutory modifications thereto as in force at the commencement of this Act in the territories of the State of Andhra Pradesh which, immediately before the 1st November 1956, were comprised in the State of Andhra;