Section 26 in The Jammu and Kashmir Housing Board Act, 1976
26. Power to acquire.
- Notwithstanding anything contained in any law for the time being in force the Board may,-(1)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 housing 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 ; and(2)take steps for the compulsory acquisition of any land or any interest therein required for the execution of a housing scheme in the manner provided in the Land Acquisition Act and the acquisition of any land or any interest thereto for the purposes of this Act shall be deemed to be acquisition fora public purpose within the meaning of the Land Acquisition Act.
