Section 19 in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
19. Acquisition of land.
(1)For the purposes of land, acquisition under Section 56 of the Act, the land shall be in the Town and Country Development Authority subject to the following terms and conditions, namely :-(i)Within 3 years from the date of publication of the final town development scheme under Section 50 the Town and Country Development Authority shall proceed to acquire the land required for the implementation of the scheme.(ii)Where such acquisition is by agreement the land shall vest in the Town and Country Development Authority on terms and conditions arrived at through such agreement.(iii)On failure of agreement the Town and Country Development Authority shall request the State Government to acquire such land under the provisions of the Land Acquisition Act, 1894 (1 of 1894) on payment of the compensation awarded under that Act.(iv)Declaration shall be published under Section 6 of the Land Acquisition Act, 1894 (1 of 1894).(v)Alter such declaration the Collector shall proceed to take order for the acquisition of land under the said Act, and the provisions of act shall so far as may be, apply to the acquisition of the said land, with the modification that the market value of the said land shall be the determining factor.(2)The land acquired by the State Government shall vest in the town and Country Development Authority on the following terms and conditions :-(i)The powers of the authority with respect to the disposal of the land acquired shall be so exercises as to secure, as far as practicable to the persons who are living or carrying on business or other activities on the land if they desire to obtain accommodation on the land belonging to the Town and Country Development Authority concerned and are willing to comply with any requirement of the authority as to its development and rules in opportunity to obtain thereon accommodation suitable to their reasonable requirement.(ii)If the Town and Country Development Authority concerned proposed to dispose of by sale any land without any development having been undertaken or carried out thereon it shall transfer the land in the first instance to the persons from whom it was acquired if they desire to purchase it.(iii)The Town and Country Development Authority shall not dispose of the land by way of gift, mortgage and way of charge.(iv)The Town and Country Development Authority may dispose of the land by way of sale, exchange or lease or by creation of any right or privilege or otherwise.(v)The Town and Country Development Authority shall pay the amount of compensation to the Government which has been awarded to the owner of land by the Government.(vi)The Town and Country Development Authority shall pay other charges to the Government which have been incurred by the State Government in connection with the acquisition.(vii)Town and Country Development Authority shall execute an agreement with the Government for transfer of the acquired land.
