Section 16 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
16. Scheme to provide for compensation.
(1)The scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of his original holding.(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.]
