Section 3 in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956
3. Acquisition of lands in Nagarjunasagar project area.
(1)The Government may acquire any land in the project area for a project purpose.(2)The acquisition shall be made in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter in this section referred to as the said Act), subject to the following modifications:-(i)For section 11 of the said Act, the following section shall be substituted, namely: -
