Section 8(1) in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
(1)If any person is aggrieved by any of the provisions of this Act as extinguishing or modifying any of his rights in land if such person proves that such extinguishment or modification amounts to the transference to public ownership of land or any right in or over such land, such person may apply to the Collector for compensation.
