(1)When the District Collector is satisfied that no land is set apart for any of the purposes mentioned in sub-clause (b) of clause (16) of section 3, or that any land so set apart or used is inadequate for the purpose, he may, after giving notice to the landholder and the other persons, if any, affected and after making such inquiry as he thinks fit, determine the land or additional land needed for the purpose, and apply to the State Government for the acquisition of such land under the Land Acquisition Act, 1894 (Central Act I of 1894). On such application, the State Government may pass an order directing the District Collector to take order for the acquisition of such land under the said Act. Thereupon the provisions of that Act shall apply as if the State Government had directed the District Collector to take order for the acquisition of such land under section 7 of the said Act and the land shall, after such acquisition, be set apart for the purpose for which it is acquired.The cost of such acquisition including all charges incidental thereto, shall be borne by the State Government, any local authority or authorities having jurisdiction over the area in which the land is situated, the landholder and the ryots or other persons benefited thereby in such proportions as the District Collector may fix. If a local authority, landholder, ryot or other person makes default in paying its or his share, if any, of such cost, the District Collector may recover such share -(i)in the case of a local authority, in such manner as may be prescribed; and(ii)in the case of a landholder, ryot or other person, in the same manner as an arrear of land revenue.
