- When the [State] [Substituted by Adaptation of Laws Order.] Government has sanctioned any scheme, plans and estimates as aforesaid, or some portion thereof, [it] [Substituted for 'he' by A.O.] may direct proceedings to be taken under the provisions of the Land Acquisition Act, 1870, or any other law [for the time being in force] [Now the Land Acquisition Act, 1894 (1 of 1894), which repealed and re-enacted Act of 1870.] for the acquisition of land for public purposes in order to obtain any land likely to be required for the works mentioned in such sanctioned scheme, plan and estimates, or any portion thereof.
