Section 6 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
6. Declaration of [State Government] [Substituted by A. O. 1950 for (Provincial Government).] on an application by a builder.
(1)Whenever the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] is satisfied after such inquiry as it may consider necessary that the land is needed and is suitable for the erection of houses, shops and workshops for the rehabilitation of refugees or for the provision of amenities directly connected therewith, the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority, shall require the builder to enter into an agreement with the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] providing to the satisfaction of the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] for the following matters; viz:(i)the payment to the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] of the cost of acquisition;(ii)the transfer on such payment of the land to the builder;(iii)the terms on which the land shall be held by the builder;(iv)the time within which the condition on which and the manner in which the houses, shops and workshops shall be erected, workshops started and amenities provided;(v)the disposal by sale, exchange, lease or otherwise of the land acquired or of the building erected thereon;(vi)water supply, lighting, drainage inclusive of sewerage and surface drains, and sewage disposal;(vii)housing standard and location of market places and other places for common use of the residents in the area acquired;(viii)resumption with or without the constructions and the penalty which may be imposed on the builder and the manner in which it may be enforced; and(ix)generally for such other matters as the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] may prescribe.(2)Every such agreement shall as soon as may be after its execution, be published in the official Gazette, and shall thereupon have the same effect as if it had formed part of this Act.
