(1)Where a Gram Panchayat [or an Anchal Panchayat] [Words inserted by W.B. Act 13 of 1978.] requires land to carry out any of the purposes of this Act, it may negotiate with the person or persons having interest in the said land, and if it fails to reach an agreement, it may make an application to the District Magistrate for the acquisition of the land, who may, if he is satisfied that the land is required for a public purpose, take steps to acquire the land.(2)Such land shall, on acquisition and on payment of compensation awarded in accordance with the law under which the acquisition was made, vest in the Gram Panchayat [or, as the case may be, Anchal Panchayat] [Words inserted by W.B. Act 13 of 1978.].Explanation. - "Land" includes immovable property of any kind and benefits which arise out of land and things attached to the earth or permanently fastened to anything attached to the earth.
