(4)Permission under sub-section (3) for acquisition or purchase of land by a registered firm, company, partnership firm, limited liability partnership firm, trust, society or any educational or a charitable institution in excess of limits prescribed under sub-section (2) shall be granted, on the conditions and in the manner prescribed by-(i)the Collector concerned for acquisition or purchase of land up to 20.2344 hectares;(ii)the Commissioner concerned for acquisition or purchase of land more than 20.2344 hectares and up to 40.4688 hectares;(iii)the State Government for acquisition or purchase of land more than 40.4688 hectares.Provided that if the applicant fails to set up the project within a period of five years from the date of grant of permission under sub-section (3), the same shall lapse and the land acquired or purchased in excess of the limit prescribed under sub-section (2) shall vest in the State and the consequences of Section 105 shall become applicable:Provided further that the State Government may extend the period of permission granted under sub section (3) for a further period of maximum three years, after recording reasons for the same.] [Substituted by U.P. Act No. 7 of 2019, dated 2.8.2019.]
