Section 105(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Where a Zila Panchayat or a Kshettra Panchayat for the purpose of exercising any power or performing any duty conferred or imposed upon it under this or any other enactment, desires to acquire permanently or temporarily, any land or any right in respect of land, it may request the State Government to acquire at its cost the same under the provisions of the Land Acquisition Act, 1894 (Act I of 1894), or of any other existing law.
