Section 17A in State Land Acquisition Act, 1990 (1934 A.D.)
17A. [ Payment of compensation before acquisition proceedings are completed. [Sections 17-A and 17-B inserted by Act XX of 1988, s. 8.]
- Before taking possession of any land under section 17, the Collector shall, without prejudice to the provisions of the said section, -(a)tender payment of eighty per centum of the compensation for such land as estimated by him to the persons interested and entitled thereto ; and(b)pay it to them unless prevented by some one or more of the contingencies mentioned in section 32 of the Act, and where the Collector is so prevented, the provisions of section 32 shall apply as they apply to the payment of compensation under that section.
