Section 105 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
105. Compulsory acquisition of land.
(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.(2)On the acquisition by the State Government of such land or such right under the aforesaid provisions and on payment by the Zila Panchayat or the Kshettra Panchayat, as the case may be, to the State Government of the compensation awarded thereunder and of the charges incurred by the State Government in connection with the proceedings, the land or right, as the case may be, shall vest in the Zila Panchayat or the Kshettra Panchayat, as the case may be.
