(1)In any case under this chapter in which the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] considers that in lieu of placing the forest or land under the control of a Forest Officer, the same should be acquire for public purposes. the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may proceed to acquired it in the manner provided by the [Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)] [Now see the Land Acquisition Act, 1894 (Central Act No. 1 of 1894).].
