Section 48 in State Land Acquisition Act, 1990 (1934 A.D.)
48. Acquisition of land at cost of a local body, person or body of persons.
(1)When the provisions of this Act are put in force for the purpose of acquiring land and at the cost of any fund controlled or managed by a local body or of any person or body of persons, whether corporate or not, the charges of and incidental to, such acquisition shall be defrayed from or by such fund or such person or body of persons.(2)In any proceedings held before a Collector or Court in such cases the local authority or the person or the body of persons concerned may appear and adduce evidence for the purpose of determining the amount of compensation :Provided that, no such person or a body of persons shall be entitled to demand a reference under section 18.
