- If the land is not to be acquired for buildings to be erected by or from funds to be provided by, the Public Works Department and if on receipt of the estimate and the duly signed plan and draft declaration from the Commissioner or the Board of Revenue it is decided to proceed with the acquisition, the requiring officer will make an application to the Director, accompanied by the countersigned estimate, the plan and the draft declaration. If the Director decides to proceed with the case, he will submit the papers to Government in the Education Department for sanction. That department will sanction the acquisition and allot funds with the concurrence of the Finance Department and forward the plans and declaration direct to the Revenue Department for further action.(Paragraph 25, Chapter III of the Land Acquisition Manual and P. W. D. letter no, 2772-A., dated the 7th August, 1923.)
