Section 3(2) in The Land Acquisition (Rajasthan Amendment) Act, 1987
(2)Notwithstanding such repeal all things done, action taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.Notifications[Notification No. F. 22(3) Revenue/I/54. dated 25-2-1954; published in Rajasthan Gazette Part I, dated 6-3-54]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is pleased to appoint the Land Acquisition Officer, Bakhra Project Hanumangarh to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22( 16) Revenue/I/54, dated 23-7-1954, published in Rajasthan Gazette Part 1(a), dated 31-7-54]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is pleased to appoint the Land Acquisition Officer, Jaipur to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22(17) Revenue/I/54, dated 4-8-1954, published in Rajasthan Gazette Part 1(b), dated 14-8-1954]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is phased to appoint the Land Acquisition Officer, Jawai River Project, Jodhpur, to perform the function of a Collector under the said Act within the local limits of his jurisdiction.[Notification No. F. 22(2) Revenue A/55/23136, dated 20-3-1955; published in Rajasthan Gazette Part 1(a). dated 23-4-55]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, the Government of Rajasthan is hereby pleased to appoint the Land Acquisition Officer, Rana Pratap Sagar, Sagar Dam Area, Chambal Project and the Land Acquisition Officer Canal Area, Chambal Project to perform the function of a Collector under the said Act for the purposes of Land Acquisition within their respective jurisdiction.[Notification No. F. 22(3) Revenue 1/54, dated 29-3-1955, published in Rajasthan Gazette Part 1(a), dated 23-4-55]. - In exercise of the powers conferred by clause (c) of section 3, of the Rajasthan Land Acquisition Act, 1953, (Rajasthan Act XXIV of 1953), the Government of Rajasthan is pleased to appoint the Deputy Director of Colonisation posted at Hanumangarh and Nohar to perform the function of a Collector under the said Act within the local limits of their respective jurisdiction.[Notification No. F. 22(8) Revenue A/55, dated 20-4 1955; published in Rajasthan Gazette Part 1(a), dated 7-5-55]. - In exercise of the powers conferred by clause (c) of section 3 of the Rajasthan Land Acquisition Act, 1953 (Raj. Act No. XXIV of 1953), the Government of Rajasthan is hereby pleased to appoint the Land Acquisition Officer Jodhpur to perform the functions of a Collector under the said Act for the land required for the following projects:-
