48. Completion of acquisition not compulsory, but compensation to be awarded when not completed
(1)Except in the case provided for in section 36, the Government shall be at liberty to withdraw from the acquisition of any land of which possession has not been taken.(2)Whenever the Government withdraws from any such acquisition, the Collector shall determine the amount of compensation due for the damage suffered by the owner in consequence of the notice or of any proceedings thereunder, and shall pay such amount to the person interested, together with all costs reasonably incurred by him in the prosecution of the proceedings under this Act relating to the said land.(3)The provisions of Part III of this Act shall apply, so far as may be, to the determination of the compensation payable under this section.
