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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(b) in The M.P. Rajmarg Adhiniyam, 2004

(b)make arrangements for the acquisition of the lands required under the scheme by outright gift or purchase by agreement, with the owner or owners, or failing such agreement, by resort to the provision of the Land Acquisition Act, 1894 (1 of 1894) as amended from time to time;