Section 133 in The Punjab Panchayati Raj Act, 1994
133. Procedure when acquisition by agreement not possible.
- Whenever a Panchayat Samiti or the Executive Officer is unable under Section 132 to acquire by agreement any land or any other immovable property, the State Government may, in its discretion upon the application of the Executive Officer, made with the approval of the Panchayat Samiti, order proceedings to be taken for acquiring the same on behalf of the Panchayat Samiti, as if such property or land were needed for a public purpose within the meaning of the Land Acquisition Act, 1894, and on payment by the Panchayat Samiti of the compensation awarded under the said Act and all charges incurred by the State Government in connection with the proceedings, such land or property shall vest in the Panchayat Samiti.
