Section 14 in Haryana Urban Development Authority Act, 1977
14. [ Acquisition of the land. [Substituted by Haryana Act No. 3 of 1984 assented on 13.7.1984 published on 16.7.1984.]
(1)When any land, other than the land owned by the Central Government, is required for the purposes of this Act, the State Government may, at the request of the [Pradhikaran], proceed to acquire it under the provisions of the Land Acquisition Act, 1894 [as amended from time to time] [Inserted by Haryana Act No. 9 of 1988.] and on payment by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] of the compensation awarded under that Act and of any other charges incurred in acquiring the land, the land shall vest in the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].(2)For the purposes of the Land Acquisition Act, 1894 [and any other law for the time being in force] [Inserted by Haryana Act No. 26 of 1984 assented on 22.11.1984 published on 4.12.1984.] the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be deemed to be a local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].]
