(3)When the said properties are acquired in pursuance of this section, there shall be paid to the persons interested such compensation as may be determined and apportioned by the Collector-(a)in accordance with agreements reached between the persons interested and the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government, or(b)where no such agreement can be reached, in the manner and in accordance with the principles set out in the Land Acquisition Act, 1894, so, however, that the market value referred to in clause first of sub-section (1) of section 23 of the said Act shall be deemed to be the market value of the said properties on the date of publication of the notice referred to in sub-section (1),and claimed by such persons within three months from the date of publication of the notice referred to in sub-section (1).
