Section 11B in State Land Acquisition Act, 1990 (1934 A.D.)
11B. [ Period within which an award shall be made. [Section 11-B inserted by Act IV of 1997, s. 2.]
- The Collector shall make an award under section 11within a period of two years from the date of the publication of the declaration and if no award is made within that period, the entire proceedings for the acquisition of land shall lapse :Provided that in case where the said declaration has been published before the commencement of the State Land Acquisition (Amendment) Act, 1997, the award shall be made within a period of two years from such commencement.Explanation. - In computing the period of two years referred to in this section, the period during which any action or proceedings to be taken in pursuance of the said declaration is stayed by an order of a court, shall be excluded.]
