Section 77 in Kerala Town and Country Planning Act, 2016
77. Power to acquire land, under the Land Acquisition Act, in force.
- Any land required, reserved or designated in a Plan under this Act, shall be deemed to be a land needed for a public purpose within the meaning of the Land Acquisition Act in force, and may be acquired by the Government on request by the District Planning Committee, the Metropolitan Planning Committee, the Municipal Corporation, the Municipal Council, the Town Panchayat or the Village Panchayat, as the case may be. or by any Development Authorities constituted under this Act or Government Departments or Quasi-Government Agencies.
