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[Cites 0, Cited by 2] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Indian Electricity Act, 1910

(2)The State Government may, if it thinks fit, on the application of any person, not being a company, desirous of obtaining any land for the purposes of his undertaking, direct that he may acquire such land under the provisions of the Land Acquisition Act, 1894 (1 of 1894), in the same manner and on the same conditions as it might be acquired if the person were a company.