Section 57 in Guwahati Metropolitan Development Authority Act, 1985
57. Proceeding for acquisition of land.
(1)The provision of the Land Acquisition Act, 1894(Central Act No. 1 of 1894 as amended) shall be applicable for acquisition of land under this Act and the compensation shall be computed under the provisions of the same Act.(2)In computing compensation for land acquired, the value will be market value as prevailed on the date of coming into force of this Act.(3)The owner of the lands will also be entitled to the reasonable cost of development, if any made during the period.(4)Twenty five per-cent increase in value on the date of acquisition of the land.(5)Where any such land has been acquired by the State Government it may, after it has taken Possession of the land, transfer the land to the Authority for the purpose for which the land has been acquired on payment by the Authority of the compensation awarded under Act and of the charges incurred by the State Government in connection with the acquisition.
