Section 3(vi) in State Land Acquisition Act, 1990 (1934 A.D.)
(vi)the provision of land for carrying out any educational, housing, health or slum clearance scheme sponsored by Government or by any authority established by the Government for carrying out any such scheme or with the prior approval of Government by a local authority or a society registered under the Societies Registration Act, Samvat 1998 or a Co-operative Society, within the meaning of the [Co-operative Societies Act. 1960] ;
