Section 9 in The Land Acquisition (Companies) Rules, 1963
9. Special provision in relation to certain companies.
- When an application is made to the appropriate Government for acquisition of any land by a company, such acquisition shall ordinarily be made in accordance with the provisions of Part VII of the Act.(2)Where the land is proposed to be acquired for a company, other than company owned or controlled by the Central Government, the special power conferred on the appropriate Government under Section 17 of the Act shall not be exercisable unless it is satisfied that it is necessary to do so in order to avoid danger to life or property or that it is otherwise necessary to do so in public interest.
