Section 40 in Assam State Capital Region Development Authority Act, 2017
40. Power to acquire land.
- Any land required, reserved or designated in any development plan shall be deemed to be the land needed for public purpose within the meaning of the Right to Fair Compensation and Transparency in Land Acquisition, under prevailing Rehabilitation and Resettlement Act, and may be acquired by the Government on the request by the Authority or other authority or functional unit.
