(c)all proceedings prescribed by section 10 have been taken and all lands (if any) to be included in the proposed forest which the Forest Settlement Officer has under section 10 elected to acquire under the [Land Acquisition Act, 1870 (Central Act X of 1870)] [See now the land Acquisition Act, 1894 (Central Act I of 1894).], have become vested in the Government under section 16 of that Act;
