Section 16(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)The amount of compensation shall be determined, so far as practicable, in accordance with the provisions of sub-section (1) of section 23 of the Land Acquisition Act, 1894. [* * * * *] [The words 'or of sub-section (1) of that section in its application to the Saurashtra area of the State of Bombay under the Land Acquisition Act, 1894 (Adaptation and Application) Ordinance 1948' were omitted by the Maharashtra Adaptation of laws (State and Concurrent Subjects) Order, 1960.][* * * * *] [The words 'or as the case may be, section 18 (including the last paragraph) of the Hyderabad Land Acquisition Act, 1309 Fasli' were deleted by Maharashtra 19 of 1966, Section 5.]
