Cantonments Act, I924

110.Acquisition of immovable property:-

When there is any hindrance to the permanent or temporary acquisition upon payment of any land required by a {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] for the purposes of this Act, the {Subs.by the A.O.1937, for " L.G."} [Central Government] may, at the request of the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board], {Subs., ibid., for " proceed to acquire it ".} [procure the acquisition thereof] under the provisions of the Land Acquisition Act, 1894, and on payment by the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] 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 {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board].