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[Cites 0, Cited by 4] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3) in The Land Acquisition Act, 1894

(3)All such rules, alterations and additions shall [* * *] [The words " when sanctioned by the Governor-General in Council" repealed by Act 4 of 1914, Section 2 and Sch.] be published in the Official Gazette, and shall thereupon have the force of law.