68. Land required under this Act to be deemed to be needed for public purpose under the Land Acquisition Act.
- Whenever it appears to the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of the [Land Acquisition Act, 1870 (Central Act X of 1870), section 4] [See now the Land Acquisition Act, 1894 (Central Act 1 of 1894).].
