31. Planning Board to acquire land for planned development where necessary.
(1)Where after the issue of a notification under sub-section (2) of Section 29 it appears to the Board that the planned development of the notified area can be secured only by acquiring land in that area, it may, with the prior consent of the State Government, acquire the entire area or such part of its as may be considered necessary, either by direct negotiation with the owner or failing such negotiation, by resort to the provisions of the Land Acquisition Act, 1894.(2)Such area as may be acquired under sub-section (1) shall be properly laid out by the Board, the necessary improvement effected and sites assigned sold or leased to the public for a specified period not exceeding 99 years, for construction according to approve plans.
