Section 26(3) in Telangana Town-Planning Act, 1920
(3)In case the council elects to acquire the property the compensation payable therefor shall be determined [according to the provisions of the Land Acquisition Act, 1894, (Central Act I of 1894). or according to those provisions as modified by sections 34 and 35, as the case may require] [Substituted for the words 'according to the provisions of the Land Acquisition Act, 1894, as modified by Chapter VII of this Act' by Madras Act IV of 1934.]:Provided that the compensation payable for the property, apart from the buildings or other works thereon, shall not exceed the market value stated by the owner under sub-section (1).
