75. Land acquired under this Act to be deemed to be needed for a public purpose under the Land Acquisition Act, 1894.
- Whenever it appears to the [State] [Substituted by A.L.O.] Government that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of Section 4 of the Land Acquisition Act, 1894 (1 of 1894)
