Section 4 in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956
4. Application of the Act to pending cases of acquisition.
- The provisions of section 3 shall, so far as may be, apply also to every case in which proceedings have been started before the commencement of this Act, for the acquisition of any land in the project area for any project purpose:Provided that no award has been made by the Collector under section 11 of the Land Acquisition Act, 1894 (Central Act 1 of 1894), [or section 10 of the Land Acquisition Act (Hyderabad Act IX of 1309 F.)] [Inserted by Act XVII of 1959.] before such commencement.[Explanation. - In this section, the expressions "commencement of this Act" and "before such commencement" shall in relation to the districts of Nalgonda and Khammam, mean the date on which the Nagarjunasagar Project (Acquisition of Land) (Andhra Pradesh Amendment) Act, 1959, comes into force.] [Added by Act XVII of 1959.]
