Section 18A in Telangana Urban Areas (Development) Act, 1975
18A. [ Acquisition of land by private negotiations. [Section 18-A with marginal heading inserted by Act No.13 of 1988.]
- Where the authority proposes to acquire any land otherwise than under the provisions of [the Land Acquisition Act, 1894] (Central Act 1 of 1894), it shall obtain the previous approval of the District Collector, therefor. While according his approval, the District Collector shall determine the value at which the land is to be acquired and every such acquisition shall be subject to the previous sanction of the Government as may be prescribed.]
