(3)For the purpose of so acquiring such land-(i)the Forest Settlement Officer shall be deemed to be a Collector proceeding under the Land Acquisition Act, 1894 (1 of 1894 and Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965);(ii)the claimant shall be deemed to be a person interested and appearing before him in pursuance of a notice given under Section 7 of the Nagaland Land (Acquisition and Requisition) Act, 1965 (3 of 1965);(iii)the provisions of the preceding sections of that Act shall be deemed to have been complied with ; and(iv)the Collector with the consent of the claimant may award compensation in land, or money, or partly in land and partly in money.
