Section 26 in Telangana Infrastructure Development Corporation Act, 1998
26. Power to acquire land.
- The Government may, for carrying out the purposes of this Act, compulsorily acquire land under the [Land Acquisition Act, 1894 (Central Act 1 of 1894)] [See now the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).]. and the acquisition of any land for any of the said purposes shall be deemed to be of a public purpose within the meaning of that Act:Provided that where the owner of a land agrees to surrender his land at a price mutually agreed between the Corporation and the owner, the Corporation shall have the power to acquire such land at agreed rate with the prior approval of the Government.
