Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (Madras Amendment) Act, 1948 21 of 1948 [04 January 1949] CONTENTS 1. Short title and extent 2. Amendment of section 17, Central Act I of 1894 Land Acquisition (Madras Amendment) Act, 1948 21 of 1948 [04 January 1949] PREAMBLE An Act further to amend the Land Acquisition Act, 1894, in its application to the Province of Madras. Whereas it is expedient further to amend the Land Acquisition Act, 1894(Central Act I of 1894), in its application to the Province of Madras, for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 17th August 1948, Part IV-A, page 376. 1. Short title and extent :- (1) This Act may be called the Land Acquisition (Madras Amendment) Act, 1948. (2) It extends to the whole of the 1(State) of Madras. 1. This word was substituted for the word "Province" by the Adaptation Order of 1950. 2. Amendment of section 17, Central Act I of 1894 :- I n section 17 of the Land Acquisition Act, 1894(Central Act I of 1894)-- (a) to sub-section (1), the following Explanation shall be added, namely:-- "Explanation.--This sub-section shall apply to any waste or arable land, notwithstanding the existence thereon of scattered trees or temporary structures such as huts, pandals or sheds;" (b) in the first paragraph of sub-section (2)-- (i) before the word "Whenever" at the commencement, the following shall be inserted, namely:-- "In the following cases, that is to say--"; (ii) the portion beginning with the word "Whenever" and ending with the words "access to any such station" shall be lettered as clause (a) and after the clause as so lettered, the following clause shall be inserted, namely:-- "(b) whenever in the opinion of the Collector it becomes necessary to acquire the immediate possession of any land-- (i) for the purpose of any library or educational institution, or (ii) for the construction, extension or improvement of-- (A) any building or other structure in any village for the common use of the inhabitants of such village, or (B) any godown for any society registered or deemed to be registered under the Madras Co-operative Societies Act, 1932(Madras Act VI of 1932), or (C) any dwelling house for the poor, or (D) any irrigation tank, irrigation or drainage channel, or any well, or (E) any road."