Section 44(3) in The Maharashtra Irrigation Act, 1976
(3)On the publication of a declaration under the said section 6, the Collector shall proceed to take order for the acquisition of land under the said Act; and the provisions of the said Act shall apply to the determination of the amount of compensation, appointment of the compensation and other matters relating to the acquisition of the said land, right or interest. The State Government may make rules in all matters connected with the enforcement of the said provisions in so far as they are applicable to the acquisition of such land or the extinguishment of such right or interest.
