Section 40(2) in Telangana Housing Board Act, 1956
(2)The Board may also take steps for the compulsory acquisition of any land or any interest therein required for the execution of a housing scheme in the manner provided in the [Land Acquisition Act, 1894 (Central Act 1 of 1894)] [Substituted by Act No.15 of 1962. (This 1894 Act has been repealed by (Central Act No.30 of 2013).] as modified by this Act and the acquisition of any land or any interest therein for the purposes of this Act shall be deemed to be acquisition for a public purpose within the meaning of the 45 [Land Acquisition Act, 1894 (Central Act 1 of 1894)]
