Section 17C(4) in The Irrigation laws (Amendment) Act, 1964
(4)[ For the purposes of acquisition of any land under this section, the Land Acquisition Act, 1894, shall have effect subject to the modification that the market value of the land shall be deemed to be the market value on the date on which the final scheme is published under section 17A.] [Sub-section (4) was substituted by Maharashtra 38 of 1966, Section 3.]
