(3)The Collector shall, after holding a formal inquiry in the manner provided in the Bombay Land Revenue Code, 1879, (Bom. V of 1879.) make an award determining the amount of compensation in the manner and according to the method provided for in section 23 and section 24 of the Land Acquisition Act, 1894 (I of 1894.) as in force in the area in which the property is situated.
