Whenever, in the course of proceedings under this Act, save in those cases in which the Collector has proceeded under the provisions of sections 12 and 13, Bengal Act 6 of 1873, it appears that land is required for any of the purposes thereof, proceedings shall be forthwith taken for the acquisition of such land in accordance with the provisions of the Land Acquisition Act [1894] [Figures substituted by Bengal Act 1 of 1939.], or other law for the time being in force for the acquisition of lands for public purposes.
