Section 42A in State Land Acquisition Act, 1990 (1934 A.D.)
42A. [ Acquisition of land for a corporation or a local authority etc. [Section 42-A inserted by Act XX of 1988, s. 13.]
- The provisions of sections 39 to 42 (both inclusive) shall apply to the acquisition of land by Government for the purposes of transferring it on lease to any corporation or local authority.] [Sub-section (1) of section 40 substituted by Act XXVII of 1962.]
