Whenever the Collector, after considering any report of the Engineer or otherwise, shall be of opinion that the removal of any trees, houses, huts or other buildings, situated between a public embankment and the river, is necessary,or that land is required for widening an existing embanked tow-path, or for constructing a new embanked tow-path,he shall make a report to that effect to the Commissioner, accompanied by a detailed statement of the trees, houses, huts or other buildings to be removed, or of the land required.Such report shall be submitted [to the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order. 1937 and the Adaptation of Laws Order, 1950, respectively.] in order that proceedings may be taken for obtaining possession of such trees, houses, huts, and buildings or land in accordance with the provisions of the Land Acquisition Act, [ 1894] [Figures substituted by Bengal Act 1 of 1939.], or other law for the time being in force for the acquisition of land for public purposes.
