Section 19 in Chhattisgarh State Rajmarg Adhiniyam, 2003
19. Acquisition of land.
(1)At any time, on the application of the Highway Authority, the State Government may arrange land within the provision of the Land Acquisition Act 1894 (Central Act 1 of 1894), as amended from time to time.(2)In case of urgency, whenever it appears to the State Government that the land is required for temporary occupation by the Highway Authority, it may direct the Collector to procure the occupation and use of the same for the Highway Authority as per provisions contained in Sections 35, 36 and 37 of the Land Acquisition Act, 1894 (Central Act 1 of 1894).
