Section 7 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
7. Acquisition of land after execution of agreement under section 6.
(1)After the agreement mentioned in section 6 has been made and the builder has deposited such amount as the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] may direct, the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority may acquire the land by publishing in the official Gazette a notice to the effect that it has decided to acquire such land, and may make such further order including an order for the taking of possession as appear to it to be necessary or expedient in connexion with the acquisition.(2)Upon the publication of notice under sub-section (1) the land acquired shall vest absolutely in the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] from the beginning of the day on which the notice is so published and all other provisions of the Act in so far as they are applicable shall apply as if it had been acquired under the next following section.
