Section 9(2) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950
(2)An application under sub-section (1) shall be made to Collector in a prescribed form [on or before the 30th day of April 1954] [These words, figures and letters were substituted for the words, latter and figures 'on or before the 31st day of March 1952' by Bombay 38 of 1953.] [Provided that where any person is aggrieved by the provisions of section 4A as abolishing, extinguishing or modifying any of his rights to or interest in property, such application shall be made within twelve months from the date on which the Bombay Paragana and Kulkarni Watans (Abolition) (Amendment) Act, 1955, comes into force. 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 sections 23 (1) and 24 of the Land Acquisition Act, 1894] [This portion was inserted by Bombay 50 of 1955, Section 6(1).], [subject to the following conditions, namely:-(i)if the property in question is land over which the public has been enjoying or has acquired a right of way or any individual has any right of easement, the amount or compensation shall not exceed the amount of the annual assessment, leviable in the village for uncultivated land in accordance With the rules made under the Code or if such rules do not provide for the levy of such assessment, such amount as in the opinion of the Collector shall be the market value of the right or interest held by the claimant;(ii)if there are any trees or structures on the land, the amount of compensation shall be the market value of such trees or structures, as the case may be.]
