Section 3 in The Land Acquisition (Bihar Amendment) Act, 1960
3. Amendment of Section 3 of Act I of 1894.
- In Section 3 of the Land Acquisition Act, 1894 (I of 1894) as so amended (hereinafter referred to as the said Act) -(i)for clause (c), the following clause shall be substituted, namely :-"(c) the expression 'Collector' means the Collector of a district and includes a Deputy Commissioner, Additional Collector, Additional Deputy Commissioner and any officer specially appointed by the appropriate Government to perform the functions of a Collector under this Act except the functions under Sections 4, 5-A, 6, 35 and 38"; and(ii)for clause (f), the following clause shall be substituted, namely :-"(f) the expression 'public purpose' includes provisions for or inconnection with -(i)sanitary improvements of any kind including reclamation: and(ii)the laying out of village sites or townships, or the extension, planned development or improvement of existing village sites or townerships; and."
