Section 40 in The National Capital Region Planning Board Act, 1985
40. Acquisition of land and determination of rights in relation to land to be made by Government of the participating State or Union territory.
- For the removal of doubt it is hereby that the acquisition of land or the determination of any right or interest in, or in relation to, any land or other property, where necessary to give effect to any Regional Plan, Functional Plan, Sub-Regional Plan, or Project Plan, shall be made by the Government of the concerned participating State, or as the case may be, the Union territory, in accordance with the law for the time being in force in that State or Union territory.
