46A. [ Power of the [Commissioner] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 15.] to sanction acquisition of land consequent on refusal of permission under section 33(4) or 35(5).
- Notwithstanding anything contained in clause (b) of the proviso to section 46, the [Commissioner] [Substituted for Bom. VIII of 1958 readaoith G. N. No. NIT. 2758-E, dated 25th June 1958.] may, on application by the Trust, sanction the acquisition of any land which is to be acquired consequent on the refusal of permission under sub-section (4) of section 33 or sub-section (5) of section 35 ; and shall announce the fact by notification which shall be deemed to be a notification under section 45.]
