Section 2 in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"said Act" means the Land Acquisition Act, 1894;(b)"said date" means the date on which this Act comes into force;(c)"said lands" means the lands which before the said date were declared by the Provincial Government under section 6 of the said Act as being needed for a public purpose or for the purposes of a company and any proceedings for the acquisition of which were taken by officers who were not duly appointed or directed to take such proceedings;(d)"Special Officers" means officers who took proceedings for the acquisition of the said lands but who were not duly appointed as the Collectors under clause (c) of section 3 or were not directed to take order for their acquisition under section 7 of the said Act.
