(3)For the purpose of acquiring such land:-(a)the Forest Settlement Officer shall be deemed to be a Collector proceeding under such law;(b)the claimant shall be deemed to be a person interested and appearing before him pursuance of a notice given under that law;(c)the provisions of that law shall be deemed to have been complied with; and(d)the collector with the consent of the claimant, or the Court with the consent of both parties, may award compensation in land, or partly in land and partly in money.
