(1)Subject to the provisions of Part VIi of this Act, whenever it appears to the [appropriate Government] [Substituted by A.O.1950.] that the temporary occupation and use of any waste or arable land are needed for any public purpose, or for a company, the [appropriate Government] [Substituted by A.O.1950.] may direct the Collector to procure the occupation and use of the same for such term as it shall think fit, not exceeding three years from the commencement of such occupation.
