Section 6 in The Land Acquisition (Bihar Amendment) Act, 1960
6. Amendment of Section 6 of Act I of 1894.
- In Section 6 of the said Act. -(i)for sub-section (1), the following sub-section shall be substituted namely :-"(1) Subject to the provisions of Part VII of this Act, where the appropriate Government is satisfied after considering the Collector's report, if any, under the proviso to sub-section(2) of Section 5-A, or the Collector is satisfied after hearing the objections, if any, under Section 5-A, that any particular land is needed for a public purpose, or for a Company, a declaration shall be made by the appropriate Government or the Collector, as the case may be, to that effect in writing:Provided that no such declaration shall be made unless the compensation to be awarded for such property is to be paid by a Company, or wholly or partly out of the Consolidated Fund of the State or some fund controlled or managed by a local authority; and(ii)in sub-section (3), after the words 'appropriate Government', the words 'or the Collector, as the case may be', shall be inserted."
