Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com REQUISITIONED LAND (APPORTIONMENT OF COMPENSATION) ACT, 1949 51 of 1949 [10th December, 1949] CONTENTS 1. Short title 2. Definitions 3. Apportionment of compensation 4. Repeal of Ordinance XXII of 1949 REQUISITIONED LAND (APPORTIONMENT OF COMPENSATION) ACT, 1949 51 of 1949 [10th December, 1949] STATEMENT OF OBJECTS AND REASONS "In a recent judgment the Calcutta High Court has held [see Pashupati Roy v. Bengal Province: AIR 1948 Cal 1951 that an arbitrator appointed under Cl. (b) of S.19 of the Defence of India Act has no power to entertain any reference requiring apportionment of compensation between parties having different interests in the land. As a consequence of this ruling the payment of compensation in all cases where the interested parties could not agree came to a standstill. As an immediate remedy. Ordinance No. XXII of 1949 was promulgated to enable disposal of long pending cases. As the Ordinance will lapse on the expiry of six months from the date of promulgation, it is necessary to replace it by an Act." -Gaz.. of Ind., 1949, Pt. V, page 345. 1. Short title :- This Act may be called The Requisitioned Land (Apportionment of Compensation) Act, 1949. 2. Definitions :- In this Act.- (a) the expression "persons interested", in relation to any requisitioned land, includes all persons claiming an interest in the compensation to be paid on account of the requisitioning or the acquisition of the requisitioned land under the provisions of section 19 of the Defence of India Act, 1939, or section 6 of the Requisitioned Land (Continuance of Powers) Act, 1947; (b) the expression "requisitioned land" means any immovable property which is, or ws, subject to any requisition effected under the rules made under the Defence of India Act, 1939, or continued under the Requisitioned Land (Continuance of Powers) Act, 1947. 3. Apportionment of compensation :- (1) Notwithstanding anything contained in either of the Acts mentioned in section 2 , where there are several persons interested in any requisitioned land, it shall be lawful, and shall be deemed always to have been lawful, for an arbitrator appointed in pursuance of either of the sections mentioned in clause (a) of section 2 , to apportion by his award the compensation payable in respect of the requisitioning or, as the case may be, acquisition of the land among the persons interested. (2) Where an arbitrator appointed in pursuuance of either of the sections mentioned in clause (a) of section 2 has, before the 13th day of September, 1949, made an award determining, but not apportioning the compensation payable, and such compensation has not been paid, the Government by whom such compensation is payable may, either on its own motion or upon the application of any person interested, appoint the same or another arbitrator to apportion the compensation among the persons interested, and it shall be lawful for the arbitrator so appointed to make a supplementary award of apportionment. (3) An appeal shall lie to the High Court against a supplementary award made under sub-section (2). (4) The provisions of the rules made under section 19 shall, in so far as they are applicable, apply to arbitrations and awards under this section as they apply in relation to arbitrations and awards under the said section 19. 4. Repeal of Ordinance XXII of 1949 :- (1 ) The Requisitioned Land (Apportionment of Compensation) Ordinance, 1949, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act, as if this Act were irrforce on the day on which such thing was done or action taken.