Section 19(2) in Punjab Water Supply and Sewerage Board Act, 1976
(2)Whenever any land or any interest therein which is required by the Board for implementing any scheme cannot be acquired by agreement, the State Government may, at the request of the Board procure acquisition thereof under the provisions of the Land Acquisition Act, 1894, and on payment by the Board of the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, the land shall vest in the Board.
