62. Land acquired by direct negotiation to be subsequently acquired under Land Acquisition Act, 1894.
- Where is pursuance of Section 7(2), 11(10), 26(1) or 31(1), a highway authority or a Planning Board has acquired any land by direct negotiations with the owner or owners, it shall cause the interests if any, of other person or persons in such land to be acquired under the Land Acquisition Act, 1894, in so far as that Act may be applicable, to ensure perfect title thereto.
