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[Cites 0, Cited by 15] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(5) in The Land Acquisition Act, 1894

(5)where the acquisition is for the construction of any other work, the time within which and the conditions on which the work shall be executed and maintained and the terms on which the public shall be entitled to use the work.]
Additional Information6
Section 165 of the Electricity Act, 2003 (36 of 2003) provides as under:-"165. Amendment of Sections 40 and 41 of Act 1 of 1894.-(1) In section 40, sub-section (1), clause (b) and section 41, sub-section (5) of the Land Acquisition Act, 1894 (1 of 1894), the term "work" shall be deemed to include electricity supplied or to be supplied by means of the work to be constructed.(2) The Appropriate Government may, on recommendation of the Appropriate Commission in this behalf, if its thinks fit, on the application of any person, not being a company desirous of obtaining any land for its purposes, direct that he may acquire such land under the provisions of the Land Acquisition Act, 1894 (1 of 1894() in the same manner and on the same conditions as it might be acquired if the person were a company."