36. Acquisition of land made permanently unfit for cultivations.
- When any such land is rendered permanently unfit for cultivation by any such act as aforesaid, the State Government shall, upon application for that purpose made by the owner thereof, acquire such lands under the provisions of the Land Acquisition Act, [1870 (10 of 1870)] [As to the application of Part V when a proclamation has been issued under Part III, see Bengal Embankment Act, 1873 (Bengal Act, 6 of 1873), Section 26.], or other law for the time being in force of the acquisition of land for public purposes.[Part V] [As to the application of Part V when a proclamation has been issued under Part III, see Bengal Embankment Act, 1873 (Bengal Act, 6 of 1873), Section 26.] Acquisition of Lands and Compensation
