Section 15 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
15. Provisions of Land Acquisition Act, 1948, applicable to award.
- Every award made under section 13 or 14 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894, and the provisions of the said Act shall, so far as may be, apply to the making of such award.
