Section 153 in The Rajasthan District Boards Act, 1954
153. Compulsory acquisition of land.
- Where a Board for the purpose of exercising any power or performing any duty conferred or imposed upon it under this or any other enactment desires the State Government to acquire on its behalf, permanently or temporarily, any land, or any right in respect of land, under the provisions of the law relating to compulsory acquisition of land in force for the time being, the State Government, may, at the request of the Board, acquire such land or such right under the aforesaid provisions, and on payment by the Board to the State Government of the compensation awarded thereunder and of the charges incurred by the State Government in connection with the proceedings, the land or right, as the case may be, shall vest in the Board.
