Section 2 in The land Acquisition (Maharashtra Extension and Amendment) Act, 1964
2. Extension of Act I of 1894 and rules thereunder as in force in Bombay area to other areas in Maharashtra State, subject to certain modifications.
- On the commencement of this Act, the Land Acquisition Act, 1894 (hereinafter referred to as "the principal Act") and the rules made thereunder as in force in the Bombay area, except the Land Acquisition (Bombay Amendment) Act, 1948, shall extend and be in force throughout the State of Maharashtra; and accordingly on such commencement,-(a)in section 1 of the principal Act,-(i)in sub-section (2), after the words and letter "comprised in Part B States" the words, "other than the Hyderabad area of the State of Maharashtra" shall be inserted;(ii)in sub-section (3), after the figures "1894", the words, brackets and figures, "but in the Hyderabad area of the State of Maharashtra it shall come into force on such day as is appointed under sub-section (3) of section 1 of the Land Acquisition (Maharashtra Extension and Amendment) Act, 1964" shall be added;(b)the Land Acquisition Act as in force in the Hyderabad area of the State shall stand repealed;(c)the Land Acquisition (Bombay Amendment) Act, 1960, shall stand repealed;(d)(i)the amendment made in sections 28 and 34 of the principal Act, in its application to the Vidarbha region of the State, by the Central Provinces and Berar Land Acquisition (Amendment) Act, 1939;(ii)the amendments made in sections 3 and 18 of the principal Act, in its application to the Vidarbha region of the State, by the Central Provinces and Berar Land Acquisition (Amendment) Act, 1949; and(iii)the amendment made in section 17 of the principal Act, in its application to the Vidarbha region of the State, by the Central Provinces and Berar Land Acquisition (Second Amendment) Act, 1949;shall cease to have effect, and shall stand repealed;(e)the amendments made in sections 28 and 34 of the principal Act by the Land Acquisition (Bombay Amendment) Act, 1938, and in force in the Bombay area of the State, shall be in force in the rest of the State;(f)the amendments made to the principal Act by -(i)sections 2 to 4 (both inclusive) of the Land Acquisition (Bombay Amendment) Act, 1945,(ii)section 6 of the Bombay Land Acquisition Officers Proceedings Validation Act, 1949,(iii)section 2 of the Land Acquisition (Bombay Amendment) Act, 1950,(iv)sections 2 to 11 (both inclusive) of the Land Acquisition (Bombay Amendment) Act, 1953,(v)section 2 of the Land Acquisition (Bombay Amendment) Act, 1958, and(vi)the notifications issued by the State Government under sub-section (4) of section 3 of the Bombay Commissioners of Divisions Act, 1957, for amending the principal Act in its application to the Bombay area of the State;shall extend and be in force throughout the State.
