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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(6) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

(6)If any land has been purchased through private negotiations by a person on or after the 5th day of September, 2011, which is more than such limits referred to in sub-section (1) and, if the same land is acquired within three years from the date of commencement of this Act, then, forty per cent. of the compensation paid for such land acquired shall be shared with the original land owners.Explanation. - For the purpose of this section, the expression-
(a)"original land owner" refers to the owner of the land as on the 5th day of September, 2011;
(b)"specified persons" includes any person other than--
(i)appropriate Government;
(ii)Government company;
(iii)association of persons or trust or society as registered under the Societies Registration Act, 1860 (21 of 1860), wholly or partially aided by the appropriate Government or controlled by the appropriate Government.
Gujarat.- In the principal Act in section 46, in sub-section (6), in theExplanation, in clause (b), sub-clauses (i) and (ii) shall be deleted. [Gujarat Act No. 12 of 2016].