Section 25(1) in The Wild Life (Protection) Act, 1972
(1)For the purpose of acquiring such land, or rights in or over such land,-(a)the Collector shall be deemed to be a Collector, proceeding under the [Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013)];(b)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under [section 21] of that Act;(c)the provisions of the sections, preceding [section 21] of that Act, shall be deemed to have been complied with;(d)where the claimant does not accept the award made in his favour in the matter of compensation, he shall be deemed, within the meaning of [section 64] of that Act, to be a person interested who has not accepted the award, and shall be entitled to proceed to claim relief against the award under the provisions of [Chapter VIII] of that Act;(e)the Collector, with the consent of the claimant, or [the Authority], with the consent of both the parties, may award compensation in land or money or partly in land and partly in money; and(f)in the case of the stoppage of a public way or a common pasture, the Collector may, with the previous sanction of the State Government, provide for an alternative public way or common pasture, as far as may be practicable or convenient.[Explanation. - The expression "Authority" referred to in clause (e), shall mean the Land Acquisition, Rehabilitation and Resettlement Authority established under section 51 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013).]
