43. Sections 39 to 42 not to apply where Government bound by agreement to provide land for companies
.The provisions of sections 39 to 42, both inclusive, shall not apply and the corresponding sections of the [Land Acquisition Act, 1870 (10 of 1870)] [Repealed by this Act.], shall be deemed never to have applied, to the acquisition of land for any Railway or other company, for the purposes of which, [under any agreement with such company, the Secretary of State for India in Council, the Secretary of State, [the Central Government or any [State Government] [Substituted by A.O.1937, for " under any agreement between such company and the secretary of State for India in Council, the Government is, or was bound to provide land" .] is or was] bound to provide land].
