Section 46 in Ajmer Development Authority Act, 2013
46. Power of State Government to acquire land.
- Where, on any representation from the Authority, it appears to the State Government that in order to enable the Authority to perform any of its functions or to discharge any of its duties or to exercise any of its powers or to carry out any of its projects or schemes or development Programmes, it is necessary that any land in any part of the Ajmer Region should be acquired, the State Government may acquire the land under and in accordance with the provisions of the Land Acquisition Act, 1894 (Central Act No. 1 of 1894).
