40A. [ Modification of the Land Acquisition Act, 1894. [Sections 40-A, 40-B and 40-C inserted with marginal headings by Act No.15 of 1962.]
- For the purpose of acquiring land for the Board under the 45 Land Acquisition Act,1894 (Central Act 1 of 1894), the said Act shall be subject to the following modifications, namely:-(a)the publication of a draft notification under section 22-A shall be substituted for and have the same effect as publication in the [Telangana Gazette] and in the locality of a notification under sub-section (1) of section 4 of the said Act, except when a notification under sub-section (1) of section 4 or a declaration under section 6 of the said Act has been previously made and is in force;(b)section 17 of the said Act as in force in the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall have effect as if, after sub-clause (iii) of clause (b) of sub-section (2) of that section, the following had been added, namely:-"(iv) for the execution of any housing scheme under the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Housing Board Act, 1956".
