- When any land, whether within or without the limits of a. municipality, is required for the purposes of this Act, and the Chief Commissioner may, at the request of the Board, proceed to acquire it under the provisions of the Land Acquisition Act, 1894 (Act 1 of 1894); and on payment by the Board of the compensation awarded under that Act and of any other charges incurred in acquiring the land, the land shall vest in the Board.
