Company may be authorised to enter and survey .[Omitted by the Land Acquisition (Amendment)Act, 1984 (68 of 1984), section 21 (w.e.f. 24-9-1984).][38-A. Industrial concern to be deemed company for certain purposes [Inserted by Act 16 of 1933, Section 2.].An industrial concern, ordinarily employing not less than one hundred workmen owned by an individual or by an association of individuals and not being a company, desiring to acquire land for the erection of dwelling-houses for workmen employed by the concern or for the provision of amenities directly connected therewith shall, so far as concerns the acquisition of such land, be deemed to be a company for the purposes of this Part, and the references to company in [sections 4, 5-A, 6, 7 and 50] shall be interpreted as references also to such concern.]
