1 [20L. Utilisation of land for the purpose it is acquired. --(1) The land acquired under this Act shall not be transferred to any other purpose except for a public purpose, and after obtaining the prior approval of the Central Government. (2) When any land or part thereof, acquired under this Act remains unutilised for a period of five years from the date of taking over the possession, the same shall return to the Central Government by reversion.]Open in Lexace · Ask the AI about this section
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