Report No. 10

8. The Delhi Road Transport Authority Act, 1950 (XIII of 1950)

In section 45 of the Act, if land is required for any of the purposes of the Act, such purpose shall be deemed to be a public purpose and the acquisition could be made under the Land Acquisition Act as if the provisions of Part VII of the Land Acquisition Act were applicable to it and the authority were a Company within the meaning of clause (e) of section 34 of the Act.