Section 47 in Kerala District Administration Act, 1979
47. Acquisition of unmovable property required by the district councils.
- Any immovable property which is required by a district council for, a public purpose connected with the discharge of the functions imposed on it under this Act, or the rules or bye-laws made thereunder, or any other law may be acquired under the provisions of the Kerala Land Acquisition Act, 1961 (21 of 1962), and on payment of compensation awarded under that Act in respect of such property and of' any other charges incurred in acquiring it, that said property shall stand transferred to and vest in the district council.
