Section 19(1) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(1)For the purposes of land, acquisition under Section 56 of the Act, the land shall be in the Town and Country Development Authority subject to the following terms and conditions, namely :-(i)Within 3 years from the date of publication of the final town development scheme under Section 50 the Town and Country Development Authority shall proceed to acquire the land required for the implementation of the scheme.(ii)Where such acquisition is by agreement the land shall vest in the Town and Country Development Authority on terms and conditions arrived at through such agreement.(iii)On failure of agreement the Town and Country Development Authority shall request the State Government to acquire such land under the provisions of the Land Acquisition Act, 1894 (1 of 1894) on payment of the compensation awarded under that Act.(iv)Declaration shall be published under Section 6 of the Land Acquisition Act, 1894 (1 of 1894).(v)Alter such declaration the Collector shall proceed to take order for the acquisition of land under the said Act, and the provisions of act shall so far as may be, apply to the acquisition of the said land, with the modification that the market value of the said land shall be the determining factor.
