(1)In case of urgency whenever the State Government so directs, the collector, though no determination of compensation for extinguishment of right or interest in the land has been made under sub-section (1) of section 17. may , on the expiration of fifteen days from the publication of notice under section 15. declare that the provisions of this Act are to be enforced on the land urgently and that the rights and interest in the land for which a notice under section 15, sub-section (1) was issued or published, shall stand extinguished free from all encumbrances.(2)Before making any declaration under sub-section (1) , the collector shall, without prejudice to the provisions of section 15, 17 and 18.(a)tender payment of eighty percentum of the compensation for extinguishment of right or interest in the land as estimated by him to the persons interests thereto, and(b)pay to them unless prevented by some one or more of the contingencies mentioned in section 18, sub-section (2) and where the Collector is so prevented. the provisions of section 18 sub-section (2) except the second provision thereto shall apply to the payment of compensation under that section.(3)The amount paid or deposited under sub-section (2) shall be taken into account for determining the amount of compensation under section 17,sub-section (1) and which may be required to be tendered under section 18, sub-section (1), and where the amount so paid or deposited exceeds the compensation determined by the Collector under section 17, sub-section (1). the excess may unless refunded, within three months. from the date of collector's award, be recovered as an arrear of land revenue.(4)In cases of urgency whenever it appears to the State Government that the land is required for temporary occupation by the Highway Authority, it may direct the Collector to procure the occupation and use of the same for the Highway Authority, as per provisions contained in section 35. 36 and 37 of the Land Acquisition Act, 1894 (Central Act 1 of 1894).
