Section 7 in State Land Acquisition Act, 1990 (1934 A.D.)
7. After declaration Collector to take order for acquisition.
- Whenever any land shall have been so declared to be needed for a public purpose, [the Revenue Minister or some officer duly authorised by the Government in this behalf] [Substituted by Act VII of 1972, s. 2. ] shall direct the Collector to take order for the acquisition of the land.
