10. Power to acquire land over which right is claimed.
(1)In the case, of a claim to a right in or over any land other than the following rights, namely :(a)a right-of-way,(b)a right to a water-course or to use of water,(c)a right of pasture or to forest produce.the Forest Settlement Officer shall pass an order specifying the particulars of such claim and admitting or rejecting the same wholly or in part.(2)If such claim is admitted wholly or in part, the Forest Settlement Officer may,-(a)come to an agreement with the claimant for the surrender of the right; or(b)exclude the land from the limits of the proposed forest; or(c)propose to acquire such land in the manner provided by the Land Acquisition Act, 1894 (1 of 1894) or the Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965).(3)For the purpose of so acquiring such land-(i)the Forest Settlement Officer shall be deemed to be a Collector proceeding under the Land Acquisition Act, 1894 (1 of 1894 and Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965);(ii)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under Section 7 of the Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965);(iii)the provisions of the preceding sections of that Act shall be deemed to have been complied with ; and(iv)the Collector with the consent of the claimant may award compensation in land, or money, or partly in land and partly in money.
