Section 24(2) in The Wild Life (Protection) Act, 1972
(2)If such claim is admitted in whole or in part, the Collector may either-(a)exclude such land from the limits of the proposed sanctuary; or(b)proceed to acquire such land or rights, except where by an agreement between the owner of such land or holder of rights and the Government, the owner or holder of such rights has agreed to surrender his rights to the Government, in or over such land, and on payment of such compensation, as is provided in the [Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (30 of 2013)];(c)allow, in consultation with the Chief Wild Life Warden, the continuation of any right of any person in or over any land within the limits of the sanctuary.
