- On receipt of copy of such notification, the Collector shall proceed to acquire such land under the provisions of the [Land Acquisition Act, 1870] [Act 10 of 1870 has been repealed and re-enacted by the Land Acquisition Act, 1894 (1 of 1894), and this reference should now be construed as a reference to Sections 20 to 22 and 25 to 28 of the latter Act.], as if a declaration had been issued by the Government for the acquisition thereof under Section six of that Act, and as if the Government had thereupon direct the Collector to take order for the acquisition of such land under Section seven of the said Act, and (if necessary) as if the Government had issued orders for summary possession being taken under Section seventeen of the said Act.
