Report No. 10

11. The Territorial Councils Act, 1956 (CII of 1956).

Section 61 of the Act provides that when the land is required for the use of the Territorial Council, the Central Government may, at the request of the Council, proceed to acquire it under provisions of the law relating to acquisition of land on payment, by the Council, of compensation for the land as well as the charges incurred by the Government in connection with the proceedings, and after such payment the land vests in the Council absolutely.