(1)When the claim admitted relates to the rights of the kind other than those specified in clauses (a), (b), (c) and (d) of sub-section (2) of section 10, the Government may-(i)come to an agreement with the claimant for the surrender of the right, or(ii)exclude the land from the limits of the proposed reserve, or(iii)proceed to acquire such land according to the law for the time being in force for the acquisition of land for public purposes.
