25. Acquisition proceedings.—
(1) For the purpose of acquiring such land, or rights in or over such
land,—
(a) the Collector shall be deemed to be a Collector, proceeding under the 3[Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30
of 2013);]
(b) the claimant shall be deemed to be a person interested and appearing before him in pursuance
of a notice given under 4[section 21] of that Act;
(c) the provisions of the sections, preceding 4[section 21] of that Act, shall be deemed to have
been complied with;
(d) where the claimant does not accept the award made in his favour ha the matter of
compensation, he shall be deemed, within the meaning of 5[section 64] of that Act, to be a person
interested who has not accepted the award, and shall be entitled to proceed to claim relief against the
award under the provisions of 5[Chapter VIII] of that Act;
(e) the Collector, with the consent of the claimant, or 6[the Authority], with the consent of both
the parties, may award compensation in land or money or partly in land and partly in money; and
(f) in the case of the stoppage of a public way or a common pasture, the Collector may, with the
previous sanction of the State Government, provide for an alternative public way or common pasture,
as far as may be practicable or convenient.
[Explanation.—The expression “Authority” referred to in clause
(e), shall mean the Land
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Acquisition, Rehabilitation and Resettlement Authority established under section 51 of the Right to
Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
(30 of 2013).]
(2) The acquisition under this Act of any land or interest therein shall be deemed to be acquisition for
a public purpose.
1. Sub. by Act 18 of 2022, s. 8, for “Land Acquisition Act, 1894 (1 of 1894)” (w.e.f. 1-4-2023).
2. Ins. by Act 44 of 1991, s. 17 (w.e.f. 2-10-1991).
3. Subs. by Act 18 of 2022, s. 9, for “Land Acquisition Act, 1894 (1 of 1894)” (w.e.f. 1-4-2023).
4. Subs. by s. 9, ibid., for “section 9” (w.e.f. 1-4-2023).
5. Subs. by s. 9, ibid., for “section 18” and “Part III” (w.e.f. 1-4-2023).
6. Subs. by s. 9, ibid., for “the Court” (w.e.f. 1-4-2023).
7. Ins. by s. 9, ibid, (w.e.f. 1-4-2023).
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