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[Cites 0, Cited by 11] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3) in The Land Acquisition Act, 1894

(3)In the case last hereinbefore provided for, no fresh declaration or other proceedings under sections 6 to 10, both inclusive, shall be necessary, but the Collector shall without delay furnish a copy of the order of the [appropriate Government] [Substituted by A.O.1950.]to the person interested, and shall thereafter proceed to make his award under section 11.