Section 11 in The Land Acquisition (Bihar Amendment) Act, 1960
11. Amendment of Section 35 of Act I of 1894.
- In sub-section (1) of Section 35 of the said Act -(a)(i)after the words "whenever it appears to the appropriate Government", the words "or the Collector", shall be inserted;(ii)after the words "the appropriate Government may direct the Collector to", the words "or the Collector may," shall be inserted; and(iii)after the words "for sum term as it", the words "or he" shall be inserted.(b)the following Explanation shall be added at the end, namely :-"Explanation. - This sub-section shall apply to any waste or arable land, notwithstanding the existence thereon of forest, orchard or trees."
