89. Agreement or payment not to bar acquisition under a fresh declaration.
- If any land, in respect of which an agreement has been executed or a payment has been accepted in pursuance of sub-section (4) of section 79, or in respect of which the payment of a betterment fee has been accepted in pursuance of sub-section (3) of section 81, or, has been made after its determination under section 82, or in respect of which an agreement for such payment has been executed under section 86, be subsequently required for any of the purposes of this Act, the agreement or payment shall not be deemed to prevent the acquisition of the land in pursuance of a fresh declaration published under section 6 of the Land Acquisition Act, 1894.Disposal of land.
