When there is any hindrance to the permanent or temporary acquisition upon payment of any land required by a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] for the purposes of this Act, the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] may, at the request of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], [procure the acquisition thereof] [Substituted by Act 24 of 1936, S.69, for "proceed to acquire it"] under the provisions of the Land Acquisition Act, 1894, and on payment by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] of the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, the land shall vest in the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].
