31. Planing Board to acquire land for planned development, where necessary.
(1)Where after the issue of a notification under sub-section (2) of Section 29, it appears to the Board that the planned development of the notified area can be secured only by acquiring land in that area, it may with the prior consent of the State Government, acquire entire or such part of its as may be considered necessary, either by direct negotiation with the owner or failing such negotiation, by resort to the provision of the Land Acquisition Act, 1984 as amended from time to time.(2)Such area, as may be acquired under sub-section (1), shall be property laid out by the Board, the necessary improvement effected and sites assigned, sold or leased to the public for a specified period not exceeding 90 years for construction according to approved plans.
