Section 44(5) in The Maharashtra Irrigation Act, 1976
(5)For the purposes of acquisition of any land, right or interest under this section the Land Acquisition Act, 1894, shall have effect subject to the modification that the market value of the land shall be deemed to be the market value on the date on which the declaration is published under sub-section (2) of this section or the notification is published under sub-section (2) of section 25, as the case may be.
