67. Power to purchase or lease by agreement and to acquire land under the Land Acquisition Act, 1894.
- The Board may, for carrying out the purposes of this Act, and with the previous sanction of the State Government -(i)enter into an agreement with any person for the purchase, or taking on lease by the Board from such person, of any land or any interest in such land; or(ii)acquire land under the provisions of the Land Acquisition Act, 1894.
