Section 1 in Nagarjuna Sagar Project (Acquisition of Land) Act, 1956
1. Short title, extent and commencement.
(1)This Act may be called the Nagarjuna sagar Project (Acquisition of Land) Act, 1956.(2)(a)It extends to the districts of [Guntur, Kurnool Nellore, Nalgonda and Khammam in the State of Andhra Pradesh] [Substituted for the words 'Guntur, Kurnool and Nellore in the State of Andhra' by Andhra Pradesh Act No. XVII of 1959.].(b)The Government may, by notification in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] extend all or any of the provisions of this Act to any other district in the said State on such date as they may appoint.
