Section 26 — Compulsory acquisition of land for the Authority.
The Inland Waterways Authority of India Act, 1985
Any land required by the Authority for discharging its functions under this Act shall be deemed to be needed for a public purpose and such land may be acquired for the Authority under the provisions of the Land Acquisition Act, 1894 (1 of 1894) or of any other corresponding law for the time being in force.Open in Lexace · Ask the AI about this section
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