(1)Where the control of a village road or track has been taken over by a highway authority as a result of a notification issued under sub-section (1) of Section 24 and the ownership of the land constituting the road or track vests in a landlord or proprietary body, the highway authority shall acquire by direct negotiation or, failing negotiation, by resort to be Land Acquisition Act, 1894, the reversionary rights, if any, of the landlord or proprietary body to the land by paying suitable compensation.
