Section 2(3) in Bombay Queen Victoria Staute Site (And Adjoining Land Utilization for Construction of Satellite Telecommunications Exchanges of the Overseas Communications Service) Act, 1968
(3)For the site and land so re-vested or vested in the State Government, such compensation may be paid by that Government as may be agreed upon with the Corporation; and In default of agreement as may be determined by a person appointed by the State Government, who shall determine the compensation in accordance with the principles for determining compensation laid down in the Land Acquisition Act, 1894 (1 of 1894) and the provisions of that Act (including provisions for reference to Court and appeal) shall apply there to mutatis mutandis as if the Site and land had been acquired and compensation to be determined under the provisions of the said Act.
