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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in The Rajasthan Land Acquisition Rules, 1956

(2)Where any land is proposed to be acquired for a Company, other than a Company owned or control by the Central Government or any State Government, the special powers conferred on the State Government under section 17 of Act shall not be exercisable unless it is satisfied that it is necessary to do so in order to avoid danger to life or property or that it is otherwise necessary to do so in public interest.[Form No. 1] [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.](See Rule 3)Form of Order Under Sub-Section (1) of Section 4 of Rajasthan Act 24 of 1953Order
No. Dated, Jaipur, the 19
Whereas it appears to the State Government that land in the locality described below is needed, or is likely to be needed, for a public purpose namely .................... (purpose to be mentioned), now, therefore, in exercise of the powers conferred by sub-section (1) of section 4 of the Rajasthan Land Acquisition Act, 1953. (Rajasthan Act 24 of 1953), the State Government hereby requires and authorises .................. being, an officer subordinate to it, to enter upon or into any land in the said locality accompanied by his servants and workman, if any,
(a)to survey and take levels of such land suitable for such purpose,
(b)to dig or bore into the sub-soil thereof,
(c)to set out the boundaries of such land and the intended line of the work, if any, proposed to be carried out thereon or therein,
(d)where otherwise the survey cannot be completed or that the levels cannot be taken or the boundaries or the line cannot be set out, to cut down and clear away any part of any standing crop, fence or jungle.
(e)to make the levels taken or the boundaries or the intended line of work by placing marks and cutting trenches.
(f)to do all other acts necessary to ascertain whether land is suitable for such public purpose, and
(g)to inquire into and ascertain the particulars of the persons interested in such land; provided that, as laid down in the proviso to clause (g) of sub-section (1) of section 4, of the Act, no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without giving such occupier at least seven days notice in writing of his intention to do so.