Central Government Act
Section 30(3)(a) in The Land Acquisition Act, 1894
(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