Section 18 in Andhra Pradesh Prisons Development Board Act, 2001
18. Acquisition of land.
(1)If, in the opinion of the Board, any land is required for the construction of a new Prison or improvement of an existing prison or construction of quarters for the staff of the Prisons Department, the Board may request the Government to acquire such land under the provisions of the Land Acquisition Act, 1894.(2)Where the Board proposes to acquire any land by private negotiations otherwise than under the provisions of the Land Acquisition Act, 1894, it shall approach the concerned District Collector with a request to determine the value at which the land is to be acquired.(3)Where in the opinion of the Board there is suitable land belonging to a Government Department or organisation it can acquire the said land either by way of exchange with its own land or payment of market value, as fixed by the concerned District Collector, or a combination of exchange and payment of market value.(4)If, in the opinion of the Board, land required for the construction of a new prison or improvement of an existing prison is to be acquired on lease it shall approach the concerned District Collector with a request to determine the lease amount and other terms and conditions for obtaining the said land on lease.(5)The Board may, in case of dis-agreement with the recommendations of the District Collector under sub-sections (2) to (4), refer the same, along with its views, to the Government, whose decision shall be final.
