Section 47(2) in State Land Acquisition Act, 1990 (1934 A.D.)
(2)If, in the case of any claim under section 23, sub section (1) thirdly, by a person interested on account of the severing of the land to be acquired from his other land, the Government is of opinion that the claim is unreasonable or excessive, it may, at any time before the Collector has made his award, order the acquisition of the whole of the land of which the land first sought to be acquired forms a part.
