Section 17(2) in The Maharashtra Khar Lands Development Act, 1979
(2)On the publication of such notification, the Collector shall proceed to take order for the acquisition of the land, right or interest, as the case may be, and the provision of the said Act shall, mutatis mutandis, apply to the determination of the amount for the acquisition, the apportionment of the amount and other matters relating to the acquisition of the said land, right or interest, as the case may be.
