Section 17(2) in The Maharashtra Personal Inams Abolition Act, 1953
(2)The application under sub-section (1) shall be made to the Collector in the prescribed form within twelve months from the appointed date. 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.
