(1)In any case under this Chapter in which the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] considers that, in lieu of placing the forest or land under the control of a Forest Officer, the same should be acquired for public purposes, the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] may proceed to acquire it in the manner provided by the Land Acquisition Act, 1894 (1 of 1894).
