Section 132 in The Punjab Panchayati Raj Act, 1994
132. Acquisition of land and other immovable property.
- Whenever it is necessary or expedient for any of the purposes of this Act to acquire any land or any other immovable property, a Panchayat Samiti or the Executive Officer, on behalf of the Panchayat Samiti, shall acquire such land or property by agreement on such terms and at such rates or price as shall be approved by the Panchayat Samiti either generally or specially in any particular case.
