Section 66 in The Punjab Town Improvement Act, 1922
66. Application of Act to acquisition by other local authorities.
(1)Whenever a municipal committee or other local authority acquires land for the purposes of-(i)laying out new public streets in any locality whether previously built upon or not; or(ii)constructing new buildings and laying out of compounds attached thereto, abutting on such new public streets in any locality, whether previously built upon or not; or(iii)reclaiming unhealthy or insanitary localities -(a)the modifications of the Land Acquisition Act contained in the Schedule of this Act shall, so far as they are applicable, apply to every such acquisition;(b)the State Government may constitute a tribunal in accordance with section 60 and the provisions of sections 57 to 66 and of section 73 so far as they relate to the tribunal shall thereupon apply to such acquisition.(2)If the State Government does not constitute a tribunal in accordance with clause (b) of sub-section (1), all references to the tribunal in the Schedule shall be construed as referring to the Court.
