Section 19 in Punjab Water Supply and Sewerage Board Act, 1976
19. General Powers of Board.
(1)The Board shall, for the purpose of carrying out its functions under this Act, have the following powers, namely :-(i)to acquire and hold such movable and immovable property as it deems necessary and to lease, sell or otherwise transfer any such property subject to such conditions as may be prescribed;(ii)to incur expenditure and undertake any work in any area in the State for the preparation and execution of such schemes as it may consider necessary for the purpose of carrying out the provisions of this Act, or as the case may be, the functions entrusted to it by the Government;(iii)to enter into any contract; and(iv)to do all things necessary for the purpose of carrying out the provisions of this Act.(2)Whenever any land or any interest therein which is required by the Board for implementing any scheme cannot be acquired by agreement, the State Government may, at the request of the Board procure acquisition thereof under the provisions of the Land Acquisition Act, 1894, and on payment by the Board of the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, the land shall vest in the Board.
