Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(3)(ii) in Maharashtra Inferior Village Watans Abolition Act, 1958 (ii)Every award under sub-section (2) shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894.