Section 2(b) in The Land Acquisition (Punjab Amendment) Act, 1953
(b)whenever in the opinion of the Collector it becomes necessary to acquire the immediate possession of any land for the purposes of any library or educational institution or for the construction, extension or improvement of any building or other structure in any village for the common use of the inhabitants of such village, or any godown for any society registered under the Co-operative Societies Act, 1912 (Act II of 1912), or of any dwelling-house for the poor, or the construction of labour colonies under a Government-sponsored Housing Scheme, or any irrigation tank, irrigation or drainage channel or any well, or any public road, the Collector may, immediately before the publication of the notice mentioned in sub-section (1) and with the previous sanction of the appropriate Government, enter upon and take possession of such land, which shall thereon vest absolutely in the Government free from all encumbrances :
