(3)For the purpose of such acquisition -(a)the Forest Settlement Officer shall be deemed to be a Collector proceeding under the Land Acquisition Act, 1894 (1 of 1894);(b)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under Section 9 of that Act;(c)the provisions of the preceding sections of that Act shall be deemed to have been complied with; and(d)the Collector, with the consent of the claimant or with the consent of both the parties, may award compensation in the form of land, or partly in the form of land and partly in money.
