Section 330(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)In cases in which the compensation is claimed in respect of land, the District Court in deciding any appeal or application under sub-section (2) or (3) shall follow, as far as may be, the procedure provided by the Land Acquisition Act, 1894 for proceedings in matters referred for the determination of the Court:Provided that, -(a)no application to the Collector for a reference shall be necessary; and(b)the Court shall have full power to give and apportion the costs of all proceedings in any manner it thinks fit.
