- (Section 35) - the acquisition of land under Section 35 of the Act in every case will be regarded as a sort of lease without a premium. For the occupation and use of the land the Collector shall pay such compensation, either in a gross sum of money or by periodical payment as shall be agreed upon in writing between him and the owner. The notice to owners of land shall be given in land Acquisition Form XV.Form A(Rule 3)Form of application for acquisition of land for public purpose:
