59. Power to acquire land under the Land Acquisition Act, 1894 (I of 1894).
- The Trust may, with the previous sanction of the [State] [Substituted for 'Provincial' by A.O., 1950.] Government acquire land under the provisions of the Land Acquisition Act, 1894 (I of 1894), as modified by the provisions of this Act, for carrying out any of the purposes of this Act.
