Section 3 in The Damodar Valley Corporation (West Bengal Amendment) Act, 1955
3. Amendment of section 50. -
In section 50 of the said Act, for the words 'for the Corporation as if the provisions of Part VII of the Land Acquisition Act, 1894, were applicable to it and the Corporation were a company within the meaning of clause (e) of section 3 of the said Act" the words "by the State Government under any law for the time being in force" shall be substituted.
