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On Tuesday Solicitor General Tushar Mehta threw light on the consent of the provision and Supreme Court constitution bench commences hearing to resolve conflicting views on section 24 of land acquisition act supreme court called for deliberation the interpretation of section 24 of right to fare compensation and transparency in land acquisition, rehabilitation and resettlement act of 2013.In this section the legislation is providing what would happen to accusation proceeding initiated earlier under the act of 1894. this is an exception to the rest of the act in as much as it begins with the terms” notwithstanding”. He said that neither clause (a)nor (b) of section 24 of (1) provides for lapse of the accusation where there is no award but only that for the determination of the compensation, the new act will apply and that if the award is made then old act is apply wholly .If no compensation is paid the proceedings lapsed by virtue of 24(2) but there I a proviso that lays down that if the award was made but the compensation is not paid to the majority of the beneficiary then the acquisition will not lapse ,but all are entitled to a better compensation under the new act .
There was an argument that the proviso is to be read as the proviso 2O (1)(b) and has been wrongly placed within 24(2)when the chief justice asked about the question which has been referred to the 5 judge bench, Mr. Mehta replied that it is yet to be framed ,under taking to filled prospective issues objectively inspired of representing the state the bench on Tuesday allowed the SG time until Thursday to frame the issues for his consideration .
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