58. Acquisition of land or building for purposes of Act.-
(1)When any land or building is required for the purposes of this Act, the 1[Central Government] 3[* * *] may declare that the land or building is required for a public purpose and 4[nay cause] proceedings to betaken for obtaining possession of the same 5[for the Central Government] and for determining the compensation to be paid to the parties interested, according to any law in force for the acquisition of land for public purposes.(2)Land or building so acquired to vest in Commissioners.- On payment by the Commissioners of the compensation payable under such law, and of the charges reasonably incurred by the Collector in respect of the proceedings thereunder, such land or building shall vest in them for the purposes of this Act.
