Section 7 in The Maharashtra Service Inams (Useful to Community) Abolition Act, 1953
7. Method of compensation for abolition, etc., of other rights in land.
(1)If any person is aggrieved by the provisions of this Act as abolishing, extinguishing or modifying any of his rights to, or interest in, property and if compensation for such abolition, extinguishment or modification has not been provided for in the provisions of this Act, such person may apply to the Collector for compensation.(2)An application under sub-section (1) shall be made to the Collector in a prescribed form within six months from the appointed day. The Collector shall, after holding a formal inquiry in the manner provided by the Code, make an award determining the compensation in the manner and according to the method provided for in sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894.(2A)(i)Where the officer making a award under sub-section (2) is a Collector under this Act but not a Collector appointed under section 8 of the Code and the amount of such award exceeds five thousand rupees, then the award shall not be made without the previous approval of-(a)the Collector appointed under section 8 of the Code if the amount of the award does not exceed twenty-five thousand rupees, or(b)the Commissioner if the amount of the award exceeds twenty-five thousand rupees but does not exceed one lakh of rupees, or(c)the State Government, if the amount of the award exceeds one lakh of rupees.(ii)Where the officer making an award under sub-section (2) is a Collector under this Act and also a Collector appointed under section 8 of the Code, and the amount of such award exceeds twenty-five thousand rupees, then such award shall not be made without the previous approval of-(a)the Commissioner, if the amount of the award does not exceed one lakh of rupees, or(b)the State Government if the amount of the award exceeds one lakh of rupees,(iii)Every award under sub-section (2) shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894.](3)Nothing in this section shall entitle any person to compensation on the ground that any service inam land which was wholly or partially exempt from the payment of land revenue has been under the provisions of this Act made subject to the payment of full assessment in accordance with the provisions of the Code.(4)Any person aggrieved by the award of the Collector made under sub-section (2) may appeal to the Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939, within 60 day from the date of the award.(5)In deciding appeals under sub-section (4), the Bombay Revenue Tribunal shall exercise all the powers which a Court has and follow the same procedure which the Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908.(6)In computing the period for filing appeals the provisions of sections 4, 5, 12 and 14 of the Indian Limitation Act, 1908, shall apply to the appeals made under this section.
