(1)The [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may acquire the properties described in the First Schedule (hereinafter in this section referred to as the said properties) by publishing in the Official Gazette a notice to the effect that the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government has decided to acquire the said properties in pursuance of this section.
