Section 3 in The Rajasthan Housing Schemes (Land Acquisition) Act, 1960
3. Amendment of section 3, 11 and 23 of Rajasthan Act XXIV of 1953.
(1)Where during the continuance of this Act, any land is acquired under the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953), hereinafter called the "said Act", for the purpose of a housing scheme the said Act shall have effect in relation to such acquisition as if-(a)in clause (f) of section 3, after the words "such provision" the words and brackets "and a housing scheme as defined in the Rajasthan Housing Schemes (Land Acquisition) Act, 1960" had been inserted:(b)in section 11, after the words, figures and brackets, "section 4, sub-section (1)", the words "and at the relevant date" had been inserted; and(c)in section 23-(i)in clause first of sub-section (1), after the words and figure "section 6", the words, "or at the relevant date, whichever is less" had been inserted; and(ii)sub-section (2) had been omitted.(2)Nothing in this section shall apply to any building.
