48A. "Compensation to be awarded when land not acquired within two years. - (1) If, within a period of two years from the date of the issue of the public notice under sub-section (1) of section 9, in respect of any land, the Collector has not made an award under section 11 with respect to such land, the owner of the land shall be entitled to receive compensation for the damage suffered by him in consequence of the delay.
(2)The provisions of Part III of this Act shall apply, so far as may be, to the determination of the compensation payable under this section.
