Section 16 in The Land Ports Authority of India Act, 2010
16. Compulsory acquisition of land for Authority.—
Any land required by the Authority for the discharge of its functions under this Act shall be deemed to be needed for a public purpose and such land may be acquired for the Authority under the provisions of the National Highways Act, 1956 (48 of 1956) or any other law for the time being in force.
