Section 9 in Assam Land (Requisition and Acquisition) Act, 1964
9. Speedy acquisition of land in certain cases.
(1)Notwithstanding anything contained herein before, if in the opinion of the State Government or the Collector it is necessary or expedient to acquire speedily any land for works or other development measures in connection with flood control and anti-erosion measures including embankment and drainage, [or for the construction of border fencing and allied works including border roads and check posts connected therewith along Bangladesh border] [The words within were inserted vide Amendment Act 1985 (Act, X of 1985 ) preceded by the Assam Land (Requisition & Acquisition, Amendment Ordinance, 1984 (Assam Ordinance No* VII of 1984)], the State Government or the Collector by order in writing acquire the land stating the area and boundaries thereof.(2)The Collector shall cause the order passed under sub-section (1) to be served in such manner as may be prescribed on the owner of the land and also on the tenant or the occupant in cases where the owner is not in occupation of the land and also a notice to the same effect stating that claims to compensation for all interests in the land may be made to him within such time as may be prescribed.Provided that when the person to be so served is not readily traceable or the ownership of the land is in dispute, the Collector shall cause the above order and notice to be published in such manner as may be prescribed.
