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[Cites 0, Cited by 9] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in The Land Acquisition Act, 1894

(4)Nothing in the last foregoing sub-section shall be construed to interfere with or limit the power of the Collector to enter into any arrangement with any person interested in the land and [competent] [As to persons who are competent to contract, see Section 11 of the Indian Contract Act, 1872 (9 of 1872).] to contract in respect thereof.