The Nagarjuna sagar Project (Acquisition of Land) Act, 1956.

THE NAGARJUNA SAGAR PROJECT (ACQUISITION OF LAND) 
ACT, 1956. 
(ACT NO. XXXII OF 1956.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Acquisition of lands in Nagarjuna sagar project 
area. 
3-A. Application of Central Act I of 1894 for acquisition of 
lands in certain project areas. 
4. Application of the Act to pending cases of 
acquisition. 
5. Power to make rules. 
 
THE NAGARJUNA SAGAR PROJECT (ACQUISITION OF 
LAND) ACT, 1956.1 
 
ACT No. XXXII OF 1956. 
 
1. (1) This Act may be called the Nagarjuna sagar Project 
(Acquisition of Land) Act, 1956. 
 
 (2)(a) It extends to the districts of 2[Guntur, Kurnool 
Nellore, Nalgonda and Khammam in the State of Andhra 
Pradesh]. 
 
 (b) The Government may, by notification in the 
3[Telangana Gazette] extend all or any of the provisi ons of 
this Act to any other district in the said State on such date as 
they may appoint. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (1) “Government” means the State Government; 
 
 (2) “project area ” means the area to which this Act 
extends under clause (a) or clause (b) of sub -section (2) of 
section 1; 
 
 (3) “project purpose ” means any purpose connected 
with the Nagarjunasagar Project. 
 
                                                           
1. The Nagarjuna Sagar Project (Acquisition of Land) Act, 1956 in force 
in the combined State, as on 02.06.2014, has been adapted to the State 
of Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016 issued in G.O.Ms.No.45, Law (F ) Department, dated 
01.06.2016. 
2. Substituted for the words “Guntur, Kurnool and Nellore in the State of 
Andhra” by Andhra Pradesh Act No. XVII of 1959. 
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
Definitions. Definitions. 
2  [Act No. XXXII of 1956] 
3. (1) The Government may acquire any land in the 
project area for a project purpose. 
 
 (2) The acquisition shall b e made in accordance with 
the provisions of the Land Acquisition Act, 1894  
(Central Act I of 1894) (hereinafter in this section referred to 
as the said Act), subject to the following modifications:- 
 
  (i) For section 11 of the said Act, the following section 
shall be substituted, namely:— 
 
 11. On the day so fixed, or on any other day to which 
the enquiry has been adjourned, the Collector shall proceed 
to enquire into the objections, if any, which any person 
interested has stated pursuant to a notice given under 
section 9 to the measurements made under section 8, into 
the market value of the land on the 1st July, 1953 and the 
value of any improvements to the land effected, after that 
date and before the date of the publication of the notification 
under sub-section (1) of section 4, into the va lue of the land 
at the date of the publication of the notification under  
sub-section (1) of section 4 and into the respective interests 
of the persons claiming the compensation and shall make 
an award under his hand of- 
 
  (i) the true area of the land; 
 
  (ii) the compensation which in his opinion should be 
allowed for the land; and 
 
  (iii) the apportionment of the said compensation 
among all the persons known or believed to be interested in 
the land, of whom, or of whose claims, he has information, 
whether or not they have respectively appeared before 
him.”;  
 
Acquisition of 
lands in 
Nagarjunasagar 
project area. 
„„Enquiry and 
Award by 
Collector. 
[Act No. XXXII of 1956]  3 
 (ii) after sub -clause (ii) of clause (b) of sub -section (2) 
of section 17 of the said Act, as amended by  4[the Land 
Acquisition (Andhra Pradesh Amendment) Act, 1948 (Act 
XXI of 1948),] the following shall be added, namely:- 
 
  “or 
 
 (iii) for any purpose connected with the Nagarjuna 
sagar Project in the area to which the Nagarjuna  sagar 
Project (Acquisition of Land) Act, 1956, extends.”; 
 
  (iii) in sub-section (1) of section 23 of the said Act, for 
clause first, the following clause shall be substituted, 
namely:- 
 
 “first, the market-value of the land on the 1st July 1953 
and the value of any improvements to the land effected after 
that date and before the date of the publication of the 
notification under sub-section (1) of section 4 or the market -
value of the land on the date of the publication of the said 
notification, whichever is less; 
 
 Explanation.— The Government may, on the request of 
the landowner, agree to give in exchange any Government 
land the cost of which is, in their opinion, equal to the cost 
of the land acquired, or agree to pay the cost of a portion of 
the land acquired and for the remai ning portion give 
Government land the cost of which is in their opinion equal 
to the amount due”. 
 
 
 
 
 
                                                           
4. Substituted for the original Short title by the First Schedule to the 
Andhra Pradesh Laws (Amendment of Short Titles) Act, 1961 (Andhra 
Pradesh Act IX of 1961). 
4  [Act No. XXXII of 1956] 
5[3-A. (1) In this section,— 
 
  (a) „CentraI Act ‟ means the Land Acquisition Act, 
1894 (Central Act 1 of 1894), with the subsequent Statutory 
modifications thereto as in force at the commencement of 
this Act in the territories of the State of Andhra Pradesh 
which, immediately before the 1st November 1956, were 
comprised in the State of Andhra; 
 
  (b) „Hyderabad Act ‟ means the Land Acquisition Act 
(Hyderabad Act IX of 1309 F).  
 
 (2) Notwithstanding anything contained in sub -section 
(2) of section 1 of the Central Act and in section 1 of the 
Hyderabad Act, the Central Act as amended by section 3 
shall, and the Hyderabad Act shall not, apply to the 
acquisition of lands for project purposes in the districts of 
Nalgonda and Khammam.] 
 
4. The provisions of section 3 shall, so far as may be, 
apply also to every case in which proceedings have been 
started before the commencement of this Act, for the 
acquisition of any land in the project area for any project 
purpose: 
 
 Provided that no award has been made by the 
Collector under section 11 of the Land Acquisition Act, 1894 
(Central Act 1 of 1894), 6[or section 10 of the Land 
Acquisition Act (Hyderabad Act IX of 1309 F.)] before such 
commencement. 
 
 7[Explanation.— In this section, the expressions 
„commencement of this Act ‟ and „before such commence -
ment‟ shall in relation to the distircts of NaIgonda and 
                                                           
5. Inserted with marginal heading by Act XVII of 1959. 
6. Inserted by ibid. 
7. Added by ibid. 
Application of 
Central Act I of 
1894 for 
acquisition of 
lands in certain 
project areas. 
Application of the 
Act to pending 
cases of 
acquisition. 
[Act No. XXXII of 1956]  5 
Khammam, mean the date on which the Nagarjunasagar 
Project (Acquisition of Land) (Andhra Pradesh Amendment) 
Act, 1959, comes into force.] 
 
5. (1) The Government may, by notification in the 
8Telangana Gazette make rules to carry out the purposes of 
this Act. 
 
 (2) All rules made under this section shall be laid for 
not less than fourteen days before the Legislature, as soon 
as may be after they are made, and shall be subject to such 
modifications whether by way of repeal or amendment, as 
that Legislature may make during the session in which they 
are so laid. 
 
* * * 
                                                           
8. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Power to make 
rules. 

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