55. Resumption of property by State Government (Section 59).
(1)Where any land or other thing is entrusted or deemed to be entrusted to any Gram Panchayat or any local authority, and such land or other thing is sought to be resumed by the State Government under section 59(4)(c), then it shall issue a notification specifying the particulars of such property, and the publication of the notification in the Gazette shall be conclusive evidence that such property stands vested in the State Government.(2)A copy of every such notification shall be sent to the Collector as well as the Gram Panchayat or the local authority concerned.(3)Where the property referred to in sub-rule (1) has already been allotted to any person under section 64 or section 125 of this Code or under the provisions of the Acts repealed by this Code, and such allottee has made any improvement on such land before the date of notification, then the allottee shall be entitled to such compensation for improvement as the Collector may determine.
