25. Transfer of land vested in Improvement Trust, Municipal Council, etc., to the Board.
(1)Whenever any land or part thereof vested in any Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan is included in the programme sanctioned by the State Government and is required for the purposes of carrying out the housing scheme in accordance with the programme, the Board shall give notice accordingly to the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Panchayat, as the case may be.(2)Where the Improvement Trust, Municipality, Panchayat Samiti or Grama Sasan concurs, such land or part thereof, shall vest in the Board.(3)Where the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan concerned, refuses to give any such land for the purposes of Sub-section (1), the matter may be referred to the State Government by the Board, and the State Government shall, after hearing the parties concerned, decide the matter and it they decided that such land or part thereof shall vest in the Board, it shall vest accordingly.(4)Nothing in this section shall affect the rights or power of the Improvement Trust, Municipal Council, Panchayat Samiti or Grama Sasan in or over any drain or water work in such land.
