62. Land acquired by direct negotiation to be subsequently acquired under land Acquisition Act, 1894. - Where, in pursuance of Sections 7 (b), 11 (10) 26 (i) or 31 (i), a highway authority or planning Board has acquired any land by direct negotiation with the owner or owners, it shall cause the interests' of if any other person or persons in such land to be acquired under the Land Acquisition Act, 1894, as amended from time to time so far as Act that may be applicable, to ensure perfect title thereto.
