Section 199 — Procedure when immovable property cannot be acquired by agreement.

Whenever the Commissioner is unable to acquire any immovable property under section 198 by agreement, 1 [Government] may at the request of the Commissioner procure the acquisition thereof under the provisions of the Land Acquisition Act, 1894 (1 of 1894), and on payment by 2 [ 3 [the Corporation]] 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 2 [ 3 [the Corporation]].

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