Section 13(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
(2)On receipt of an application under sub-section (1) the Collector shall, after making formal enquiry in the manner provided by the Code, make an award determining the amount of compensation. Where there is a co-sharer of a jagirdar claiming compensation, the Collector shall by his award apportion the compensation between the Jagirdar and the co-sharer.
