(1)The Board shall for the purposes of this Act, by agreement on such terms and at such price as may be approved by the Board, have power to acquire and hold or dispute of movable and immovable property or any interest therein.(2)The Government having powers of acquisition under the Land Acquisition Act, 1894 or any other law for the time being in force may, at the request of the Board procure the acquisition of any immovable property.
