71. Land required under this Act to be deemed to be needed for public purpose under the Land Acquisition Act, 1894.
- Whenever it appears to the Government that any land is required for any of the purpose of this Act, such land shall be deemed to be needed for a public purpose within the meaning of the [Land Acquisition Act, 1894] [See now the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013).].
