Section 59 in Andhra Pradesh Panchayat Raj Act, 1994
59. Acquisition of immovable property required by Gram Panchayat.
- Any immovable property which any Gram Panchayat may require for the purpose of this Act or any rules made thereunder may be acquired under the provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894) and on payment of the compensation awarded under the said Act, in respect of such property and of any other charges incurred in acquiring it, the said property shall vest in the Gram Panchayat.
