94. Application for acquisition of land exceeding 5.0586 hectares [Section 89(3)].
(1)The State Government may by a general or special order, authorise any person to acquire land in excess of the limits specified in section 89(2), if such acquisition is-(a)for a charitable or industrial purpose; and(b)in favour of a registered society or a company or other corporation or an educational institution or a charitable institution; and(c)in its opinion in public interest.(2)If in any special case, any person wants to acquire land in excess of the limit specified in section 89(2), then he shall submit an application to the Secretary to the State Government, in the Revenue Department, specifying therein the following particulars:-(a)Name and address of the applicant, (if the applicant is a juristic person, the detailed particulars of such person).(b)The details of the property sought to be acquired.(c)The name and address of the person from whom the land is sought to be acquired.(d)The mode of acquisition (sale, gift etc.).(e)Sale consideration, if any.(f)Purpose of acquisition.(g)Any other information which may be considered relevant.(3)On receipt of the application under sub-rule (2), the State Government may make an inquiry, and if it is of opinion that the conditions specified in section 89(3) are fulfilled, it may grant the requisite permission with or without any conditions or restrictions.(4)If the State Government grants the permission under section 89(3), a copy thereof shall be sent to the Collector of the district concerned.
