Section 189(e) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(e)subject to the provisions of any rule prescribing the conditions on which property may be acquired by it acquire by agreement with the owner or under the Land Acquisition Act, 1894 (Act I of 1894), or any other existing law any land along with the building thereon which it considers necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred by the preceding clauses; and
