Section 32 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
32. Acquisition of land.
- When any land is required for the purposes of this Act, the State Government may, at the request of the Authority, proceed to acquire it under the provisions of Land Acquisition Act, 1894, and on payment by the Authority of the compensation awarded under that Act and of any other charges incurred in acquiring the land and thereupon the land shall vest in the Authority.
