11. Power to acquire land over which right is claimed.
(1)In the case of claim to a right in or over any land other the following rights, namely :(a)a right-of-way,(b)a right to water-course or to use of water,(c)a right of pasture or to forest-produce,the Forest Settlement Officer shall pass an order specifying in the particulars of such claim and admitting or rejecting the same wholly or in part.(2)If such claim is admitted wholly or in part, the Forest Settlement Officer may-(x)come to an agreement with the claimant for surrender of the right, or(y)exclude the land from the limits of proposed forest, or(z)proceed to acquire such land in the manner provided by the Land Acquisition Act, 1870.(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
