69. Power to acquire land under the Land Acquisition Act, 1894. -
The Board may, with the previous sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], acquire land under the provisions of the Land Acquisition Act, 1894, for carrying out any of the purposes of this Act.[Explanation. - The power of the Board to acquire land under the Land Acquisition Act, 1894, may be exercised not only in respect of lands falling within an improvement scheme already framed but also in respect of lands relating to which the Board may frame improvement schemes in future] [Words inserted and 'Explanations' added by W.B. Act 32 of 1955.].
