(1)The competent authority shall initiate proceedings for the acquisition, under this Chapter, of any immovable property referred to in section 269-C by notice to that effect published in the Official Gazette:Provided that no such proceedings shall be initiated in respect of any immovable property after the expiration of a period of [nine months] [ Substituted by Act 66 of 1973, Section 2, for " six months" (w.r.e.f. 15.11.1972).] from the end of the month in which the instrument of transfer in respect of such property is registered under the Registration Act, 1908 (16 of 1908), [or, as the case may be, section 269-AB] [ Inserted by Act 22 of 1981, Section 5 (w.e.f. 1.7.1982).]:Provided further that-(a)in a case where it is determined under sub-section (4) of section 269-B by the competent authority who has initiated proceedings for the acquisition of any immovable property under this Chapter or by the Board that such competent authority has no jurisdiction to initiate such proceedings, the competent authority having jurisdiction may initiate such proceedings within-(i)the period of [nine months] [ Substituted by Act 66 of 1973, Section 2, for " six months" (w.r.e.f. 15.11.1972).] specified in the foregoing proviso; or(ii)a period of thirty days from the date of such determination, whichever period expires later;(b)in a case where proceedings for the acquisition of any immovable property under this Chapter could not be initiated during any period of time by reason of any injunction or order of any Court prohibiting the initiation of such proceedings or preventing the examination of documents or other materials required to be examined for the purpose of determining whether such proceedings should be initiated, the time of the continuance of the injunction or order, the day on which it was issued or made and the day on which it was withdrawn shall be excluded in computing the period during which such proceedings may be initiated under this sub-section.
