- Where a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], for the purpose of exercising any power or performing any duty conferred or imposed upon it by or under this or any other enactment, desires the State Government to acquire on its behalf, permanently or temporarily, any land or any right in respect of land under the provisions of the Land Acquisition Act, 1894, or of other existing law, the State Government may, at the request of [Municipality] [Substituted by U.P. Act No. 12 of 1994.], [in the manner prescribed] [Inserted by U.P. Act No. 7 of 1949.] acquire such land or such right under the aforesaid provisions; and, payment by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to the State Government of the compensation awarded thereunder and of the charges incurred by the State Government in connection with the proceedings, the land or right, as the case may be, shall vest in the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
