Section 39 in State Land Acquisition Act, 1990 (1934 A.D.)
39. [ Procedure with regard to acquisition of land for companies. [Section 39 substituted by Act XXVII of 1962.]
- The provisions of sections 4 to 35 (both inclusive) shall apply to the acquisition of land by Government for the purposes of transferring it on lease or otherwise to any company on such terms and conditions as the Government may determine after the said company has executed the agreement hereinafter mentioned.Explanation. - Acquisition of land by the Government for a company under this part shall be deemed to be a public purpose as defined in this Act.]
