Section 14 in Bengal Agricultural and Sanitary Improvement Act, 1920
14. Compulsory Acquisition of land needed for the purposes of this Act. - The [State Government] may, at the request of the Collector, acquire, under the provisions of the Land Acquisition Act, 1894, any land required for the purpose of this Act.
"Land" in this section has the same meaning as in clause (a) of section 3 of the Land Acquisition Act, 1894.
