Section 3 in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
3. Power to acquire land.
- The [State] Government may acquire land for the purpose of providing building sites, roads, parks, and other amenities for the [purchaser] [Substituted for the words 'rehabilitation of refugees' by Punjab Act 4 of 1951, section 3.].(2)The provisions of the Land Acquisition Act, 1894, shall so far as the same can be made applicable, apply to any acquisition made under this Act.
