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Report No. 10 27. Agreement with appropriate Government.- If the appropriate Government is satisfied that the purpose of the proposed acquisition is a public purpose of the category specified in item (viii) of clause (m) of section 2, it shall, before issuing a declaration under section 8, require the company to enter into an agreement with the appropriate Government, providing to the satisfaction of the appropriate Government for the following matters, namely:- (1) the payment to the appropriate Government of the cost of acquisition; (2) the transfer, on such payment, of the land to the company; (3) the terms on which the land shall be held by the company; (4) where the acquisition is for the purpose of erecting dwelling houses or the provision of amenities connected therewith, the time within which, the conditions on which and the manner in which the dwelling houses or amenities shall be erected or provided; and (5) where the acquisition is for the construction of any other work, the time within which and the conditions on which the work shall be executed and maintained, and the terms on which the public shall be entitled to use the work. [Section 41, L.A.A.]    |
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