(1)When the Collector is satisfied that no communal land is set for the common use of the villagers or for the supply of fuel to them or that any land so set apart or used in inadequate for the purpose, he may, after giving notice to the landlord and any other persons affected thereby and after making such enquiry as he thinks fit, determine the land or additional land needed for the purpose and apply to the State Government for the acquisition of such land under the Land Acquisition Act, 1894 (1 of 1894). On such application, the State Government may pass an order directing the Collector to take order for acquisition of such land under the said Act. Thereupon the provisions of that Act shall apply as if the State Government had directed the Collector to take order for the acquisition of such land under Section 7 of the said Act and the land shall, after such acquisition, be set for the purpose for which it is acquired.
