- Land acquired by Government for a school site should ordinarily be bonded over to the school authority on a lease at a nominal rate of rent. Formal proceedings for the acquisition may be initiated after the terms of agreement have been sanctioned by the Director. They should commence with a formal application to the District Officer from the Director, who should ask for a draft notification under Section 4 of the Land Acquisition Act. The application should be accompanied by a plan of the land which it is proposed to acquire. The draft notification will be submitted by the Director to Government in the Education Department. After it has been published and if the objection, if any, are over-ruled, the Director will ask the District Officer for a draft declaration under Section 6 and an estimate. The District Officer will send these, through the usual channel, to the Director for submission to Government in the Education Department. If the proposal is approved, the Revenue Department will publish the draft declaration and issue orders for the acquisition of land. In cases where the land is to be acquired for buildings to be erected by, or from funds to be provided by, the Public Works Department, that department will move the Revenue Department to publish the declaration and issue the necessary orders for acquisition.(Government notification no. 200-E., dated the 19th April 1919. Revised procedure under the Land Acquisition (Amendment) Act of 1923.)
