- When the acquisition of land is desired the officer concerned, after obtaining the previous approval of the Director if the cost is likely to exceed Rs. 1,000 will apply to the Collector for a draft notification under section 4 of the Land Acquisition Act.Note. - If the land is to be acquired for buildings to be erected by, or from funds to be provided, by the Public Works Department, the Executive Engineer in charge of the work concerned, verify the officer requiring the land will apply to the Collector for the draft notification.
