(a) every case in which possession of any land acquired under the principal Act had been taken before the 30th of April, 1982 the date of introduction of the Land Acquisition (Amendment) Bill 1982 , in the House of the People, and the amount of compensation for such acquisition had not been paid or deposited under section 31 of the principal Act until such date, with effect on and from that date; and

(b) every case in which such possession had been taken on or after that date but before the commencement of this Act without the amount of compensation having been paid or deposited under the said section 31 with effect on and from the date of taking such possession.