Section 15 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
15. Provisions of Land Acquisition Act, 1894 applicable to award.-
Every award made under suction .14 shall be in the form prescribed in section of the Land Acquisition Act, 1894, and the provisions of the said Act shall, so far as may be, apply to the making of such award.
