The Nagaland Land (Requisation & Acquisation) 1st Amendment Act,1969

THE NAGALAND LAND (REQUISITION AND 
ACQUISITION) FIRST AMENDMENT ACT, 1969 
(THE NAGALAND ACT NO. 8 OF 1969.) 
 
(Received the assent of the President on the 11th Apirl 1969 and 
published in the Nagaland Gazette Extraordinary dated 22nd April, 1969). 
 
 
An Act to amend the Nagaland Land (Requisition and Acquisition) Act,1965. 
Preamble. Whereas it is expedient to amend the Nagaland Land (Requisition and Acquisition) Act, 1965 in the manner hereinafter appearing: It is hereby enacted in the nineteenth year of the Republic of India as follows:  
1. Short title, extent and commencement. (1)This Act may be called the Nagaland Land (Requisition and Acquisition) First Act,         1969. (2) It extends to whole of Nagaland. (3) It shall come into force at once.  
2. Amendment of Section 3 of Nagáland Act 3 of 1965. In sub-section (1) of Section 3 of the Nagaland Land (Requisition and Acquisition) Act, 1965, for the existing second proviso, substitute the following “Provided further that no land shall be requisitioned unless the person interested in the land has been given an opportunity of making representation against it within such time and in such manner as may be prescribed in this behalf.”  
3. Amendment of Section 6 of Nagaland Act 3 of 1965. In sub-section (1) of Section 6 of the Nagaland Land (Requisition and Acquisition) Act, 1965, the following proviso shall be inserted: Provided that before issuing such notice, the State Government shall call upon the owner or any other person, who, in the opinion of the State Government may he interested in such land to show Cause why the land should not be acquired and after considering the cause, if any, shown by any person interested in the land after giving the parties an opportunity of being heard, the State Government may pass such order as it deems fits”.  
4 Amendment of Section 9 of NagaIand Act 3 of 1965. ‘In sub-section (1) of Section 9 of the Nagaland Land (Requisition and Acquisition) Act, 1965, the words “or other development measures” shall be deleted’ 
 
5. Amendment of Section 11 of Nagaland Act 3 of 1965. In Section 11 of the Nagaland Land (Requisition and Acquisition) Act, 1965. (i) In sub-section (1), the following further provison shall be inserted :— “Provided further that in addition to the market value of the land or building, as above provided, the Collector shall in every case award a sum 15% of such market value, in consideration of the compulsory nature of the acquisition.” (U) In sub-section (2), the words “but no amount referred to in sub-section (2) of Section 23 of that Act shall be included in the award” shall be deleted. 
 

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