43. Compensation for infringement of rights of third parties in exercise of a right of the Government.
(1)Whenever, in the exercise of any right of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] referred to in either of the two last foregoing sections, the rights of any person are infringed by the occupation or disturbance of the surface of any land the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] shall pay, or cause to be paid to that person compensation for the infringement.(2)The compensation shall be determined as nearly as may be in accordance with the provisions of [the Land Acquisition Act, 1870]. [See now the Land Acquisition Act, 1894 (1 of 1894).]
