(6)In determining the amount, the Collector shall be guided by the provisions contained in sections 23 and 24 and other relevant provisions of the Land Acquisition Act, 1894 (Central Act I of 1894), subject to modification that in the said sections 23 and 24, the reference to the date of publication of the notification under sub-section (1) of section 4 and the date of publication of the declaration under section 6 of the said Act shall be construed as reference to the date of publication of notice under sub-sections (2) and (1), respectively, of section 15 of this Act.
