The Board may enter into an agreement with any person for the purchase or leasing by the Board from such person of any land [* * *] [Words omitted by W. B. Act 32 of 1955.] or any interest in such land [for carrying out any of the purposes of this Act.] [Words inserted and 'Explanations' added by W.B. Act 32 of 1955.][Explanation. - The power of the Board to acquire land or any interest in such land by purchase or lease may be exercised not only in respect of lands falling within an improvement scheme already framed but also in respect of lands relating to which the Board may frame improvement schemes in future and shall be exercised after obtaining the previous sanction of the State Government] [Words inserted and 'Explanations' added by W.B. Act 32 of 1955.].Compulsory Acquisition.
