(3)If it is necessary to acquire any land for the purpose of Sub-section (1) the Collector may on application for the said purpose proceed to acquire the same under the provisions of the Orissa Development of Industries, Irrigation, Agriculture, Capital Construction and Re-settlement of Displaced Persons (Land Acquisition) Act, 1948 (Orissa Act 18 of 1948) or any other law for the acquisition of land for the time being in force.
