Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (Madras Amendment) Act, 1953 12 of 1953 [08 July 1953] CONTENTS 1. Short title and extent 2. Amendment of section 28 and 24 of Central Act I of 1894 Land Acquisition (Madras Amendment) Act, 1953 12 of 1953 [08 July 1953] PREAMBLE An Act further to amend the Land Acquisition Act, 1894, in its application to the State of Madras. Whereas it is expedient further to amend the Land Acquisition Act, 1894 (Central Act I of 1894), in its application to the State 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, Part IV-A, dated the 4th March 1953, page 23. 1. Short title and extent :- (1) This Act may be called the Land Acquisition (Madras Amendment) Act, 1953. (2) It extends to the whole of the State of Madras. 2. Amendment of section 28 and 24 of Central Act I of 1894 :- I n sections 28 and 34 of the Land Acquisition Act, 1894 (Central Act I of 1894),-- (i) for the words "six per centum", the words "four per centum" shall be substituted; (ii) the following proviso shall be added at the end, namely:-- "Provided that where such possession is taken before the commencement of the Land Acquisition (Madras Amendment) Act, 1953, the foregoing provision shall have effect as if for the rate of four per centum per annum specified therein the rate of six per centum per annum had been substituted."