75. Agreement or Payment not to bar acquisition under a fresh declaration.
- If any land, in respect of which an agreement has been executed or a payment has been accepted in pursuance of [sub-section (1)] [Substituted for 'sub-section (4)' by Central Provinces and Berar Act XXXIV of 1949, section 24.] of section 68, or in respect of which the payment of a betterment contribution has been accepted in pursuance of sub-section (3) of section 70, or in respect of which an agreement for such payment has been executed under section 72 be subsequently required for any of the purposes of this Act, the agreement or payment shall not be deemed to prevent the acquisition of the land in pursuance of a fresh declaration published under section 6 of the Land Acquisition Act, 1894.Disposal of land.
