Section 6(b) in The Goa, Daman and Diu Irrigation Act, 1973
(b)exercise all powers and do all things in respect of such land as he might exercise and do, if the Government had issued a notification under the provisions of section 4 of the Land Acquisition Act, 1894 (Central Act I of 1894), to the effect that the land in that locality is likely to be needed for a public purpose; and
