Section 33 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
33. Acquisition of land.
(1)When any land or building, whether within or without the limits of the Mandir, is required for the purpose of the Mandir and the Committee is unable to acquire it by agreement, the State Government may, at the request of the Committee proceed to acquire such land or building under the provisions of the Land Acquisition Act, 1894 (No. 1 of 1894) and the acquisition of any land or building for Mandir shall be deemed to be a public purpose within the meaning of that Act; and on the payment by the Committee of the compensation awarded under the Act; and of any other charges incurred by the State Government in connection with the acquisition of the land or building shall vest in the Mandir and be held by it subject to such terms and conditions as may be specified by the State Government.
