(1)When any land or building is required for the purposes of this Act, the 1[Central Government] 3[* * *] may declare that the land or building is required for a public purpose and 4[nay cause] proceedings to betaken for obtaining possession of the same 5[for the Central Government] and for determining the compensation to be paid to the parties interested, according to any law in force for the acquisition of land for public purposes.
