Section 49 in The Bihar State Housing Board Act, 1982
49. Power to acquire land.
- Any land or any interest therein required by the Board for any of the purposes of this Act may be acquired under the provisions of the Land Acquisition Act, 1894 (Act I of 1894) as amended in its application to the State which for this purpose shall be subject to the modification specified in the Schedule to this Act, and the acquisition of any land or interest therein for the purpose of this Act, shall be deemed to be acquisition for a public purpose within the meaning of the Land Acquisition Act.
