39. Previous consent of appropriate Government and execution of agreement necessary
.The provisions of [sections 6 to 16 (both inclusive)] [Substituted by Act 68 of 1984, Section 23, for " sections 6 to 37 (both inclusive)" (w.e.f. 24.9.1984).] and sections 18 to 37 (both inclusive) shall not be put in force in order to acquire land for any company [under this part] [Inserted by Act 68 of 1984, Section 23 (w.e.f. 24.9.1984).], unless with the previous consent of the [appropriate Government] [Substituted by A.O.1950.], nor unless the company shall have executed the agreement hereinafter mentioned.
