Section 14 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
14. Method of awarding compensation for abolition, etc., of rights of other person in property.
(1)If any person other than a jagirdar is aggrieved by the provisions of this Act as abolishing, extinguishing or modifying any of his rights to, or interest in property and if compensation for such abolition, extinguishment or modification has not been provided for in the provisions of this Act, such person may apply to the Collector for compensation.(2)The application under sub-section (1) shall be made to the Collector in the prescribed form [on or before the 31st day of July 1958] [These words, figures and letters were substituted for the words 'within a period of two years from the appointed date' by Bombay 58 of 1958, Section 2.]. The Collector shall, after holding a formal inquiry in the manner provided by the Code, make an award determining the compensation in the manner and according to the method provided for in sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894.
