Section 35 in Assam Town and Country Planning Act, 1959
35. Provisions of private negotiation before compulsory acquisition.
(1)The Authority may, in the first instance, make reasonable efforts to purchase any land by private negotiation.(2)In case of failure to purchase the land by private negotiation within a specified time, the said land shall be compulsorily acquired.(3)Nothing in this section shall, however, debar the State Government or a local authority from compulsorily acquiring any land without prior private negotiation.
