Section 7(3) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951
(3)The Collector shall after a formal inquiry in the manner provided by the Code award such compensation as he deems reasonable and adequate.Provided that-(a)the amount of compensation for the extinguishment of the rights of reversion in lands in any estates shall not exceed the amount calculated at the rate of Rs. 10 per 100 acres of such lands;(b)the amount of compensation for the extinguishment of any right in any waste land or in any other property referred to in clause (c) of section 4, which under the terms of the kowl was the property of the estate holder shall not exceed the amount calculated at the rate of Rs. 25 per 100 acres of such land:Provided further that in the case of the extinguishment or modification of any other right of any estate holder or any right or any other person, the Collector shall be guided by the provisions of sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894.
