(1)The State Government may, suo motto, acquire land for the purposes of this Act, in accordance with the provisions of the Land Acquisition Act, 2013, and may if it thinks fit, transfer the land owned, acquired or controlled by it to any promoter, for the purposes of this Act.(2)The State Government may, if it thinks fit, subject to the provisions of the Act, on the application of any promoter desirous of obtaining any land for the purpose of constructing, extending, working or managing a ropeway, acquire on his behalf such land under the provisions of Part VII of the Land Acquisition Act, 2013 whether the said promoter is or is not a company as defined in the Land Acquisition Act.
