- On receipt of copy of such notification, the Collector shall proceed to acquire such land under the provisions of the [Land Acquisition Act] [These words were substituted for the words and figures 'Land Acquisition Act, 1870', by Gujarat Of 1982, section 5.], as if a declaration had been issued by [the [State] [These words 'the Provincial Government' were substituted for the words' Government' by the Adaptation of India Laws Order in Council.] Government] for the acquisition thereof under section 6 of that Act, and as if [the [State] [These words 'the Provincial Government' were substituted for the words' Government' by the Adaptation of India Laws Order in Council.] Government] had thereupon directed the collector to take order for the acquisition of such land under section 7 of the said Act, and (if necessary) as if [the [State] [These words 'the Provincial Government' were substituted for the words' Government' by the Adaptation of India Laws Order in Council.] Government] had issued orders for summary possession being taken under section 17 of the said Act.
