(b)exercise all powers and do all things in respect of such land as he might exercise and do if [the [State] [These word 'the Provincial Government' were substituted for the words 'the Government', by the Adaptation of Indian Laws Order in Council.] Government] had issued a notification under the provisions of section 4 of the [band Acquisition Act] [These words were substituted for the words and figures 'Land Acquisition Act, 1870' by Gujarat 1 of 1962, section 4.] to the effect that land in that locality is likely to be needed for a public purpose, and
