land Acquisition (Maharashtra Amendment) Act, 1976
The land Acquisition (Maharashtra Amendment) Act, 1976
Maharashtra Act No. 29 of 1977
mh405
[Dated 21st May, 1977]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1976, Part V, Extraordinary, dated the 16th November, 1976, p. 599.
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. 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.