(1)(a)If the District Collector on the application of a landholder, is satisfied after giving notice to the ryot or inamdar, as the case may be, and making such inquiry as he thinks fit, that the landholder is desirous of acquiring any land within the limits of his estate in the occupation of a ryot or an inamdar, for some reasonable and sufficient purpose having relation to the good of the holding, if any, of which such land forms part, or of the estate, including the use of the land as building ground or for any religious, educational, communal or charitable purpose or for the opening and working of mines or for the purpose of a tank or of supply, drainage, surplus or irrigation channels, he may grant a certificate to the landholder specifying the land and stating that the purpose for which the landholder desires to acquire it is reasonable and sufficient.The District Collector's certificate with regard to the reasonableness and sufficiency of the purpose for which any land is required by the landholder shall be final and shall not be open to question in any Civil Court.(b)the State Government may, on application by the landholder and on the production by him of a certificate of the District Collector under clause (a) in respect of any land and subject to his depositing the probable cost of the acquisition as estimated by the District Collector and fulfilling such other conditions as may, by general or special order, be laid down by the State Government in this behalf, direct the District Collector to take order for the acquisition of the interest of the ryot or inamdar in such land under the Land Acquisition Act, 1894 (Central Act I of 1894). Thereupon the provisions of that Act shall, subject to the modification specified in sub-section (2), apply as if such interest were land within the meaning of the said Act and the State Government had directed the District Collector to take order for the acquisition of the same under section 7 of the said Act.If the cost of the acquisition including all charges incidental thereto exceeds the amount deposited, the landholder shall pay such excess and if such cost is less than the amount deposited, the difference shall be refunded to him. The interest acquired shall be transferred to the landholder on payment by him, in full, of the cost of acquisition.
