Section 26(3) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(3)In case the council elects to acquire the property the compensation payable therefor shall be determined [according to the provisions of the Land Acquisition Act, 1894, (Central act of 1894) or according to those provisions as modified by sections 34 and 35, as the case may require.] [Substituted For the words 'according to the provisions of the Land Acquisition Act, 1894, as modified by Chapter VII of this Act' by section 2 of Madras Act, IV of 1934.]Provided that the compensation payable for the property, apart from the buildings or other works thereon, shall not exceed the market value stated by the owner under sub-section (1).
