Section 4A in Meghalaya transfer of Land (Regulation) Act, 1971
4A. Acquisition of land by the State Government.
- Where:-(a)in respect of land the transfer of which is prohibited under the proviso to sub-section(1) of section 3, a person intending to sell his land is not able to effect such sale, or (b) in respect of land for which sanction of the competent authority is sought sub-section (1) of section 3, the land cannot be disposed of to a tribal, by reason of the fact that no tribal is willing to purchase the land on the terms offered by the seller or that the market value, such person or the competent authority, as the case may be , shall apply to the Deputy Commissioner of the District for the acquisition of the land by the State Government, and where the State Government decides to acquire the land the Deputy Commissioner shall, by order, take over the land on payment of compensation in accordance with the principle specified in the Land Acquisition Act, 1894 (Central Act I of 1894) and the land shall thereupon vest in the State Government free from all encumbrances.
