Section 9 in Uttar Pradesh Roadside Land Control Act, 1945
9. Compulsory acquisition.
- If the State Government decide to acquire the land under the Land Acquisition Act, 1894 then, notwithstanding anything contained in that Act,--(i)proceeding under Section 5-A of the Act shall not be required;(ii)the notification under Section 6 of that act shall be published within six months from the date of institution of the claim failing which the claim shall be transferred for disposal to an officer exercising the powers of a Collector under that Act;(iii)the market value of the land shall be assessed in accordance with the provisions of the Land Acquisition act, 1894 (1 of 1894), which shall, for the purpose of this act, be deemed to be modified as indicated in the Schedule annexed to this Act.
