(1)In any case under this chapter in which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] considers that in lieu of placing the forest or land under the control of a Forest Officer, the same should be acquire for public purposes. the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may proceed to acquired it in the manner provided by the [Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)] [Now see the Land Acquisition Act, 1894 (Central Act No. 1 of 1894).].(2)The owner of any forest or land comprised in any notification under Section 35. may at any time not less than three or more than twelve years from the date thereof, require that such forest or land shall be acquired for public purposes. and the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] shall acquire such forest or land accordingly.
