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[Cites 0, Cited by 208] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Land Acquisition Act, 1894

(3)The said declaration shall be conclusive evidence that the land is needed for a public purpose or for a company, as the case may be; and, after making such declaration the [appropriate Government] [Substituted by A.O.1950.] may acquire the land in a manner hereinafter appearing.