(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).
