Section 36 in The Hastinapur Town Development Board Act, 1954
36. Compulsory acquisition of land for the Board.
- Any land required by the Board for carrying out any of the purposes of this Act shall be deemed to be needed for a public purpose and such land shall be acquired for the Board as if the provisions of the Land Acquisition Act, 1894, were applicable to it and the Board were a company within the meaning of clause (e) of Section 3 of the said Act.
