(1)Subject to the provisions of Part VII of this Act, [when the [appropriate Government] [Substituted by Act 38 of 1923, Section 4, for " whenever it appears to the Local Government" .] is satisfied, after considering the report, if any, made under section 5-A, sub-section (2)], that any particular land is needed for a public purpose, or for a company, a declaration shall be made to that effect under the signature of a Secretary to such Government or of some officer duly authorised to certify its orders [and different declarations may be made from time to time in respect of different parcels of any land covered by the same notification under section 4, sub-section (1), irrespective of whether one report or different reports has or have been made (wherever required) under section 5-A, sub-section (2)] [Inserted by Act 13 of 1967, Section 3 (w.e.f. 12.4.1967).]:[6Provided that no declaration in respect of any particular land covered by a notification under section 4, sub-section (1),(i)published after the commencement of the Land Acquisition (Amendment and Validation) Ordinance, 1967 (1 of 1967), but before the commencement of the Land Acquisition (Amendment) Act, 1984, shall be made after the expiry of three years from the date of the publication of the notification;or(ii)published after the commencement of the Land Acquisition (Amendment) Act, 1984, shall be made after the expiry of one year from the date of the publication of the notification:][Provided further] [Substituted by Act 13 of 1967, Section 3, for " Provided that" (w.e.f 12.4.1967).] that no such declaration shall be made unless the compensation to be awarded for such property is to be paid by a company, or wholly or partly out of public revenues or some fund controlled or managed by a local authority.[Explanation 1. In computing any of the periods referred to in the first proviso, the period during which any action or proceeding to be taken in pursuance of the notification issued under section 4, sub-section (1), is stayed by an order of a Court shall be excluded.Explanation 2. Where the compensation to be awarded for such property is to be paid out of the funds of a corporation owned or controlled by the State, such compensation shall be deemed to be compensation paid out of public revenues.] [Inserted by Act 68 of 1984, Section 6 (w.e.f. 24.9.1984).]
