Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (East Punjab Amendment) Act, 1948 15 of 1948 [10 April 1948] CONTENTS 1. Short Title 2. Insertion Of Section 52-A In Act 1 Of 1894 Land Acquisition (East Punjab Amendment) Act, 1948 15 of 1948 [10 April 1948] An Act to amend the Land Acquisition Act, 1894, in its application to the East Punjab. It is hereby enacted as follows:- 1. Short Title :- This Act may be called The Land Acquisition (East Punjab Amendment) Act, 1948. 2. Insertion Of Section 52-A In Act 1 Of 1894 :- After section 52 of Land Acquisition Act, 1894, the following section shall be deemed to be inserted, namely: - 52-A. Protection of compensation: - No compensation awarded or awardable under this Act: - (a) Before its actually paid to the person entitled to receive the same; or (b) Before it is actually paid to the person entitled to receive the same in respect of any land which is not liable under the law for the time being in force to attachment or sale in execution of decree or order of any Court.