30. Acquisitions of land.- When a Gram Panchayat requires any land to carry out any purpose of this Act, it shall first try to obtain the land by private negotiations and if the parties concerned fail to arrive at an agreement, such Gram Panchayat may make an application in the prescribed form to the Collector to acquire the land and the Collector may acquire such land under the provisions of the Land Acquisition Act, 1894 (Act I of 1894).
Explanation.-In this Chapter the expression ‘land’ includes benefits to arise out of land, and things attached to the earth or permanently fastened to anything attached to the earth.
