Section 187(4) in The Punjab Panchayati Raj Act, 1994
(4)Where a Zila Parishad 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 Deputy Commissioner for the purpose and the Deputy Commissioner may if he is satisfied that the land is required for a public purpose, take steps to get the land acquired under the provisions of the Land Acquisition Act, 1894 and such land shall, on acquisition, vest in the Zila Parishad.
