Section 82 in The Maharashtra Irrigation Act, 1976
82. Collector to be guided by provisions of Land Acquisition Act, 1894.
The Collector shall inquire into every such claim and determine the amount of compensation, if any, which should in his opinion be given to the claimant; and sections 11, 12, 12A, 13, 14, 15, 15A, 18 to 31, 45 and 52 of the Land Acquisition Act, 1894 shall apply to such inquiries.
