Section 86(5) in Jharkhand Panchayat Raj Act, 2001
(5)If a Zila Parishad requires land for fulfilling any purpose of this Act, it will negotiate with the person or persons having intrest in the said land and, if consent is not arrived at, will apply to the District Magistrate for acquisition of the land. If the latter is satisfied that the land is required for public purpose, he will take measures for acquisition of the Land under the relevant provisions of the Land Acquisition Act and the said land having been acquired, shall vest in the Panchayat Samiti.
