Section 14(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(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.
