Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (Amendment) Act, 1984 68 of 1984 CONTENTS 1. Short title 2. Amendment of Sec. 1 3. Transitional provisions Land Acquisition (Amendment) Act, 1984 68 of 1984 An Act further to amend the Land Acquisition Act, 1894 Be it enacted by Parliament in the Thirty-fifth Year of the Republic of India as follows: - 1. Pub. in the Gaz. of India. Extra Ordinary. Part II. Sec. 1. S. No. 86. dated Sept. 24. 1984. 1. Short title :- This Act may be called the Land Acquisition (Amendment) Act, 1894. 2. Amendment of Sec. 1 :- In sub-sec. (2) of Sec. 1 of the Land Acquisition Act, 1894 (1 of 1894) (hereinafter referred to as the principal Act), for the words, figures and letters "the territories which, immediately before the 1st November, 1956, were comprised in Part B States; and, the words "the State of Jammu and Kashmir," shall be substituted. 3. Transitional provisions :- (1) The provisions of sub-sec. (1-A) of Sec. 23 of the principal Act, as inserted by clause (a) of Sec. 15 of this Act, shall apply, and shall be deemed to have applied, also to, and in relation to,- (a) every proceeding for the acquisition of any land under the principal Act pending on the 30th day of April, 1982 [the date of introduction of the Land Acquisition (Amendment) Bill, 1982, in the House of the People], in which no award has been made by the Collector before that date; (b) every proceeding for the acquisition of any land under the principal Act commenced after that date, whether or not an award has been made by the Collector before the date of commencement of this Act. (2) The provisions of sub-sec. (2) of Sec. 23 and Sec. 28 of the principal Act, as amended by clause (b) of Sec. 15 and Sec. 18 of this Act respectively, shall apply, and shall be deemed to have applied, also to, and in relation to, any award made by the Collector or Court or to any order passed by the High Court or Supreme Court in appeal against any such award under the provisions of the principal Act after the 30th day of April, 1982 [the date of introduction of the Land Acquisition (Amendment) Bill, 1982, in the House of the People] and before the commencement of this Act. (3) The provisions of Sec. 34 of the principal Act, as amended by Sec. 20 of this Act, shall apply, and shall be deemed to have applied also to, and in relation to, - (a) every case in which possession of any land acquired under the principal Act had been taken before the 30th day of April, 1982 [the date of introduction of the Land Acquisition (Amendment) Bill, 1982, in the House of the People], and the amount of compensation for such acquisition had not been paid or deposited under Sec. 31 of the principal Act until such date, with effect on and from that date; and (b) every case in which such possession has been taken on or after that date but before the commencement of this Act without the amount of compensation having been paid or deposited under the said Sec. 31, with effect on and from the date of taking such possession.