Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 48]

State of Odisha - Act

The Land Acquisition (Orissa Amendment) Act, 1948

ODISHA
India

The Land Acquisition (Orissa Amendment) Act, 1948

Act 19 of 1948

  • Published on 5 February 1949
  • Commenced on 5 February 1949
  • [This is the version of this document from 5 February 1949.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Land Acquisition (Orissa Amendment) Act, 1948Orissa Act No. 19 of 1948Published vide Notification Orissa Gazette/21-1-1949.The Act has been extended to all the partially excluded areas of the Province of Orissa by Notification No. 1536-La. 4/48-R., dated 5.2.1949 [vide Orissa Gazette Part-III/11.2.1949.]An Act to amend the Land Acquisition Act, 1894, in its application to the Province of Orissa.Whereas it is expedient to amend the Land Acquisition Act, 1894 (1 of 1894) in its application to the Province of Orissa for the purpose hereinafter appearing;It is hereby enacted as follows :

1. Short title and commencement.

(1)This Act may be called the Land Acquisition (Orissa Amendment) Act, 1948.
(2)It shall come into force at once.

2. Amendment of Section 18 of Act 1, 1894.

- In Section 18 of the Land Acquisition Act, 1894 (1 of 1894) after Sub-section (2) the following subsection shall be inserted, namely :"(3) Any order made by the Collector on an application under this section shall be subject to revision by the High Court, as if the Collector were a Court subordinate to the High Court within the meaning of Section 115 of the Code of Civil Procedure, 1908 (V of 1908)."