34. Notification under section 14 to have effect as declaration under section 6, Land Acquisition Act.
- [In cases falling under clause (b) of section 33 a notification under section 14 shall, notwithstanding anything contained in the Land Acquisition Act, 1894, (Central Act I of 1894). operate] [Substituted by Madras Act IV of 1934.] in respect of any land for the purposes of the scheme as a declaration under section 6 of the said Act and no further declaration shall be necessary, but it shall not be incumbent on the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.], or officer authorized in that behalf, to take immediate steps for the acquisition of such land. Provided that if the land is not acquired within three years from the date of the notification, it shall cease to have effect as a declaration under section 6 of the Land Acquisition Act, 1894.
