Gujarat Land Acquisition Officers Proceedings Validation Act, 1949

For Statement of Objects and Reasons, see Bombay Government Gazette, 1949, Part V, page 258. An Act to remove certain doubts and to establish the validity of certain proceedings taken for acquisition of lands in the Province of Bombay. Whereas the Provincial Government had declared certain lands in the Province of Bombay to be needed for public purposes and for the purposes of certain companies under the provisions of the Land Acquisition Act, 1894 (I of 1894); And Whereas the Provincial Government had appointed certain officers under clause (c) of Section 3 of the said Act to perform the functions of the Collector and had directed certain officers under Section 7 of the said Act to take order for the acquisition of the said lands under the said Act; And Whereas certain officers other than those who were so appointed or directed took proceedings under the said Act in respect of the acquisition of some of the said lands, instead of the officers appointed or directed; And Whereas doubts have been raised as to the validity of the proceedings taken by the officers who were not duly appointed or directed; And Whereas it is expedient to remove the said doubts and to validate the proceedings taken and acts done by the said officers; And Whereas it is also expedient to provide that 'any proceedings which may hereafter be taken for the acquisition of lands under the said Act shall not be invalid only on the ground that the proceedings are taken by officers other than those who were appointed or directed to take the said proceedings; It is hereby enacted as follows:-

Act number

Act 35 of 1949

Year

1949

Enacted on

14-10-1949

In force from

14 October 1949

Jurisdiction

Gujarat State Act

Subjects

Land And Property

Read the full text of Gujarat Land Acquisition Officers Proceedings Validation Act, 1949 section by section on LawLens.

Official source: India Code