Section 61 in The West Bengal Private Forests Act, 1948.
61. Land required under this Act to be deemed to be needed for a public purpose under the Land Acquisition Act, 1894.
- Whenever it appears to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of section 4 of the Land Acquisition Act, 1894.
