(3)Where possession is to be taken over under Section 17, sanction of Government should be applied for at the time of sending up the declaration under Section 6. The following conditions must be fulfilled in cases in which possession is taken under Section 17 (1).(a)The declaration under Section 4 must have been published.(b)The land must have been demarcated under Section 8.(c)The land must be required for permanent acquisition.(d)The orders of Government for taking possession must have been obtained.(e)Compensation for immediate damage must be assessed and offered.(f)The land must be "waste or arable". The expression "arable land" does not include orchards, homesteads, tanks, land under tea or land laid out in permanent crops.(g)Fifteen days must have expired after publication of the notice under Section 9 (1).
