165. Amendment of sections 40 and 41 of Act 1 of 1894.—
(1) In section 40, sub-section
(1) of
clause
(b) and section 41, sub-section
(5) of the Land Acquisition Act, 1894, the term “work” shall be
deemed to include electricity supplied or to be supplied by means of the work to be constructed.
(2) The Appropriate Government may, on recommendation of the Appropriate Commission in this
behalf, if it thinks fit, on the application of any person, not being a company desirous of obtaining any
land for its purposes, direct that he may acquire such land under the provisions of the Land Acquisition
Act, 1894 (1 of 1894) in the same manner and on the same conditions as it might be acquired if the person
were a company.
PART XVIII
MISCELLANEOUS
