- Whenever the Collector, after considering any report of the Engineer or otherwise, shall be of opinion that the removal of any trees, houses, huts or other buildings, situated between a public embankment and the river, is necessary, or that land is required for widening an existing embanked tow-path or for constructing new embanked tow-path, he [shall] [For special power to remove trees, houses, huts or buildings, in cases of grave and imminent danger to life or property, seethe Bengal Embankment Act, 1872 (Bengal Act, 6 of 1973), Section 21 proviso.] make a report to that effect to the Commissioner, accompanied by a detailed statement of the trees, houses, huts or other buildings to be removed, or of the land required.Such report shall be submitted in the usual manner through the Board of Revenue to the [State] [Substituted by A.L.O.] Government, in order that proceedings may be taken for obtaining possession of such trees, houses, huts and buildings or land in accordance with the provisions of the Land Acquisition Act, [(10 of 1870)] [See now Act, 1 of 1894.] or other law for the time being in force for the acquisition of land for public purposes.
