20. Acquisition of land, rights or interest.- If at any time, on an application of the Board, it appears to the State Government that any land or the right or interest of any person in any land should for the purposes of any scheme under the Act be compulsorily acquired, it shall be lawful for the State Government to publish a notification to that effect in the Official Gazette. The notification so published shall be deemed to be a declaration under section 6 of the Land Acquisition Act, 1894, as in force in the area in which such land is situate and shall be conclusive as if it was made under the said provision and the land, right or interest in the land shall be deemed to be needed for a public purpose within the meaning of the said Act. On the publication of the notification, the Collector shall proceed to take; order for the acquisition of the land, right or interest, as the case maybe, and the provisions of the said Act shall mutatis mutandis apply to the determination of the amount of compensation, the apportionment of the compensation and other: matters relating to the acquisition of the said land, right or interest. The State Government may make rules in all matters connected with the enforcement of the said provisions in so far as they are applicable to the acquisition of such land, right or interest:
