Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (Bombay Amendment) Act, 1950 27 of 1950 [21 June 1950] CONTENTS 1. Short Title 2. Amendment Of Section 3 Of Act I Of 1894 Land Acquisition (Bombay Amendment) Act, 1950 27 of 1950 [21 June 1950] PREAMBLE An Act to amend the Land Acquisition Act, 1894, in its application to the State of Bombay. WHEREAS it is expedient to amend the Land Acquisition Act, 1894, in its application to the State of Bombay for the purpose hereinafter appearing; It is hereby enacted as follows:- 1. For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V. p.27. 1. Short Title :- This Act may be called the Land Acquisition (Bombay Amendment) Act, 1950. 2. Amendment Of Section 3 Of Act I Of 1894 :- In section 3 of the Land Acquisition Act, 1894, after clause (a) the following new clause shall be inserted, namely :- (aa) the expression "arable land" includes "garden land".