- Where a Gaon Sabha or a number of Gaon Sabhas which have combined under the provisions of Section [***] 44 acquires or acquire any land to carry out any purpose of this Act, it or they shall first try to have the land by private negotiation and if the parties concerned fail to arrive at an agreement, such Gaon Sabha or Gaon Sabhas may make an application in the prescribed form to the requisite authority to acquire the land under the Land Acquisition Act 1894, and the said authority may acquire such land for such Gaon Sabha or Gaon Sabhas. Explanation - In this chapter the expression "land" includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth.
