Section 14(1) in Haryana Urban Development Authority Act, 1977
(1)When any land, other than the land owned by the Central Government, is required for the purposes of this Act, the State Government may, at the request of the [Pradhikaran], proceed to acquire it under the provisions of the Land Acquisition Act, 1894 [as amended from time to time] [Inserted by Haryana Act No. 9 of 1988.] and on payment by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] of the compensation awarded under that Act and of any other charges incurred in acquiring the land, the land shall vest in the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
