Section 46(1) in The Goa Rehabilitation Board Act, 2006
(1)The Board may enter into an agreement with any person for the acquisition from him by purchase, lease or exchange of any land which is needed for the purposes of a rehabilitation scheme, or any interest in such land, or for compensating the owners of any such right in respect of any deprivation thereof or interference therewith:Provided that the previous approval of the Government shall be obtained in case of purchase or exchange involving land worth more than rupees five lakhs or lease for more than five years.
