Section 46(2) in The Goa Rehabilitation Board Act, 2006
(2)The Board may also take necessary steps for the compulsory acquisition of any land or any interest therein required for the execution of a rehabilitation scheme in the manner provided in the Land Acquisition Act, 1894 (Central Act of 1894) and the acquisition of any land or any interest therein for the purposes of this Act shall be deemed to be acquisition for a public purpose within the meaning of the said Land Acquisition Act, 1894.
