- Immovable property required for the purposes of a town-planning scheme shall be deemed to be land needed for a public purpose, within the meaning of the [Land] [See now the Provisions of the Act, 2013 (Central Act 30 of 2013).] Acquisition Act, 1894, [and may be acquired,-(a)under the said Act, or(b)under the said Act as modified in the manner hereinafter provided in this chapter.]
