The Metro Railways (Construction of Works) Act, 1978

49 sections.

Section 1 — Short title, commencement and application.
Section 2 — Definitions.
Section 3 — General Manager.
Section 4 — Constitution of Advisory Board.
Section 5 — Committees.
Section 6 — Power to acquire land, etc.
Section 7 — Publication of notification for acquisition.
Section 8 — Power to enter for survey, etc.
Section 9 — Hearing of objection.
Section 10 — Declaration of acquisition.
Section 11 — Power to take possession of acquired land, etc.
Section 12 — Right to enter into the land where right of user, etc., is vested in the Central Government.
Section 13 — Determination of amount payable for acquisition.
Section 14 — Deposit and payment of amount.
Section 15 — Competent authority to have certain powers of civil court.
Section 15A — Power to inspect property under acquisition.
Section 16 — Competent authority and appellate authority.
Section 16A — Powers of the appellate authority.
Section 16B — Competent authority, etc., to have certain inherent powers.
Section 16C — Enforcement of the orders of the competent authority and appellate authority.
Section 17 — Land Acquisition Act 1 of 1894 not to apply.
Section 18 — Functions of metro railway administration.
Section 19 — Powers of metro railway administration.
Section 20 — Development over metro alignment.
Section 21 — Power to prohibit or regulate construction of buildings and excavation.
Section 22 — Payment of amount for prohibition of construction, etc.
Section 23 — Power to underpin building or otherwise strengthen it.
Section 24 — Power to enter, etc.
Section 25 — Amount payable for damage, loss or injury.
Section 26 — Right to claim for damages.
Section 27 — Appointment and duties of commissioner.
Section 28 — Powers of commissioners.
Section 29 — Facilities to be afforded to commissioner.
Section 30 — Surplus land to be sold or otherwise disposed of.
Section 31 — Notice of accidents and enquiries.
Section 32 — Power to alter the entries in the Schedule.
Section 33 — Prohibition of obstruction.
Section 34 — Local authorities to assist.
Section 35 — Prohibition of removal of marks.
Section 36 — Penalty for failure to comply with directions issued under section 21.
Section 37 — General provision for punishment of offences.
Section 38 — Offences by companies.
Section 39 — Bar of jurisdiction.
Section 40 — Effect of Act and rules, etc., inconsistent with other enactments.
Section 41 — Protection of action taken in good faith.
Section 42 — Power to remove difficulties.
Section 43 — Application of the Indian Railways Act, 1890.
Section 44 — Power to make rules.
Section 45 — Saving.

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