Section 3 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
3. Power to acquire land.
- If, in the opinion of the State Government or [the Collector or such other officer as is empowered to perform the functions of the Collector] by the State Government it is necessary or expedient to acquire speedily and land for works or other development measures in connection with flood control or prevention of erosion, the State Government or such officer, may by order in writing, acquire any land stating the are and boundaries of the land.
