Section 17 in Andhra Pradesh Public Libraries Act, 1960
17. Vesting of properties in ZGS.
(1)All property acquired or held in any area by the ZGS for the purpose of any public library defined in sub-clause (a) of clause (9) of section 2 shall vest in the ZGS of that area.(2)Any immoveable property required by the ZGS shall be deemed to be land needed for a public purpose within the meaning of the Land Acquisitions Act, 1894 (central Act 1 of 1894) and may be acquired under that Act.
