Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Land Acquisition (Maharashtra Amendment) Act, 1976 29 of 1977 [21 May 1977] CONTENTS 1. Short Title 2. Amendment Of Section 4 Of Act I Of 1894 3. Amendment Of Section 6 Of Act I Of 1894 Land Acquisition (Maharashtra Amendment) Act, 1976 29 of 1977 [21 May 1977] PREAMBLE An Act further to amend the Land Acquisition Act, 1894, in its application to the State of Maharashtra. WHEREAS it is expedient further to amend the Land Acquisition Act, 1894, in its application to the State of Maharashtra, for the purposes hereinafter appearing; It is hereby enacted in the Twenty-seventh Year of the Republic of India as follows :- 1. For Statement of Objects and Reasons, See Maharashtra Government Gazette, 1976, Part V, Extraordinary, dated the 16th November, 1976, p. 599. 1. Short Title :- This Act may be called the Land Acquisition (Maharashtra Amendment) Act, 1976. 2. Amendment Of Section 4 Of Act I Of 1894 :- In section 4 of the Land Acquisition Act, 1894, in its application to the State of Maharashtra (hereinafter referred to as "the principal Act"), in sub-section (1), for the words "shall be published in the Official Gazette", the words "shall be published in the Official Gazette or in the Government periodical entitled Lok Rajya or in a newspaper having circulation in the local area," shall be substituted. 3. Amendment Of Section 6 Of Act I Of 1894 :- In section 6 of the principal Act, in sub-section (2), for the words "shall be published in the Official Gazette", the words "shall be published in the "Official Gazette or in the Government periodical entitled "Lok Rajya" or in a newspaper having circulation in the local area," shall be substituted. ORDERS *No. LQN. 1690/(4733)/A-2, dated 19th August, 1994 (M.G.G., Pt. IV-A, p. 341).- In exercise of the powers conferred by the section proviso to sub-section (1) of section 11 of the Land Acquisition Act, 1894 (I of 1894), in its application to the State of Maharashtra (hereinafter referred to as "the said Act") and of all other powers enabling it in this behalf and in supersession of Government Order, Revenue and Forests Department, No. LQN. 1684/(3203)/A-2, dated the 29th April 1985, the Government of Maharashtra hereby,- (a) directs that an Officer appointed under clause (c) of section 3 of the said Act to perform the functions of a Collector under the said Act, may make an award allowing compensation of gross amount not exceeding four lakh rupees without obtaining the previous approval of the State Government or of any officer authorised by it in that behalf; (b) authorises the Collector of a district to approve awards allowing compensation of gross amount exceeding four lakh rupees but not exceeding twenty lakh rupees in each case; and (c) authorises the Divisional Commissioner to approve awards allowing compensation of gross amount exceeding twenty lakh rupees but not exceeding fifty lakh rupees in each case. No. LQN. 1690/(4733)/A-2, dated 18th July, 1995 (M.G.G., Pt. IV- B, pp. 99-100).- In exercise of the powers conferred by the second proviso to sub-section (1) of section 11 of the Land Acquisition Act, 1894 (I of 1894), in its application to the State of Maharashtra (hereinafter referred to as "the said Act") and of all other powers enabling it in this behalf and in supersession of Government Order of even number, dated 19th August 1994, the Government of Maharashtra hereby,- (a) directs that an officer appointed under clause (c) of section 3 of the said Act to perform the functions of a Collector under the said Act, may make an award allowing compensation of gross amount not exceeding ten lakh rupees without obtaining the previous approval of the State Government or of any officer authorised by it in that behalf; (b) authorises the Collector of a district to approve awards allowing compensation of gross amount exceeding ten lakh rupees but not exceeding fifty lakh rupees in each case; and (c) authorises the Divisional Commissioner to approve awards allowing compensation of gross amount exceeding fifty lakh rupees but not exceeding one crore rupees in each case. * This Order has been superseded by the following Order.