(3)For the purpose of acquiring such land-(i)the Forest Settlement Officer shall be deemed to be a Collector proceeding under the Land Acquisition Act, 1870 ;(ii)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under Section 9 of that Act;(iii)the provisions of the preceding sections of that Act shall be deemed to have been complied with ; and(iv)the Collector, with the consent of the claimant, may award compensation in land, or in money, or partly in land and partly in money. J
