Section 23(3) in The Bihar Private Forest Act, 1947
(3)For the purpose of so acquiring such land-(a)the Forest Settlement Officer shall be deemed to be a Collector proceeding under the Land Acquisition Act, 1894 (1 of 1894);(b)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;(c)the provisions of the preceding sections of that Act shall be deemed to have been complied with; and(d)the Collector, with the consent of the claimant, or the Court, with the consent of both parties, may award compensation in land, or partly in land and partly in money.
