(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 (I) 24 and the owner of the land constitution 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 the Land Acquisition Act, 1894, as amended from time to time, the reversionary right, if any, of the landlord or proprietary body to the land by paying suitable compensation.
