(1)On receipt of [a copy of the sanctioned scheme] [These words were substituted for the words 'a copy of the notification', by Gujarat 6 of 1984, section 4(i).] published under sub-section (5) of section 20A, the Collector shall proceed to acquire the lands specified in [that scheme] [These words were substituted for the words 'the final scheme', by Gujarat 6 of 1984, section 4(ii).] as Land needed for the construction of a [field-channel] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 3.], under the provisions of the Land Acquisition Act, [and to take possession of such lands] [These words were inserted, by Gujarat 6 of 1984, section 4(iii).] as if a declaration had been issued by the State Government for the acquisition thereof under section 6 of that Act and as if the State Government had thereupon directed the Collector to take order for the acquisition of such land under section 7 of the said act, and [*] [The brackets and words '(if necessary)' were deleted, by Gujarat 6 of 1984, section 4(iv).] as if the State Government had issued order for summary possession being taken under section 17 of the said Act.
