Section 23 in The Gujarat Maritime Board Act, 1981
23. Procedure when immoveable property cannot be acquired by agreement.
- Where any immovable property is required for the purposes of the Board, the State Government may, at the request of the Board, procure the acquisition thereof under the provisions of the Land Acquisition Act, 1894 (1 of 1894), and on payment by the Board or the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, the land shall vest in the Board.
