31. Acquisition of forest or land under the Land Acquisition Act.
- In any case under this Chapter in which the Government consider that, in lieu of taking the forest or land under its control, the same should be acquired for public purposes, the Government may proceed to acquire it in the manner prescribed by the [Land Acquisition Act, 1870 (Central Act X of 1870)] [See now the Land Acquisition Act, 1894 (Central Act 1 of 1894).].
