84. Land required under this Act to be deemed to be needed for public purpose under the Land Acquisition Law in force.
- Whenever it appears to the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purposes within the meaning of the [Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)]. [Now see the Land Acquisition Act, 1894 (Central Act No. 1 of 1894).]
