Section 18(1) in The Maharashtra Khar Lands Development Act, 1979
(1)Subject to the provision of the next succeeding section, whenever any land, other than the land acquired for the purposes of this Act, or any right of fishery, right of drainage, right of the use of water or other right of property, shall have been injuriously affected by any act done, or any scheme executed, under the provisions of this Act, the person in whom such property or right is vested may prefer a claim in writing to the Collector for an amount for the acquisition, and thereupon the provisions of the Land Acquisition Act, 1894, in its application to the State of Maharashtra, shall, so far as may be, mutatis mutandis, apply for the determination of the amount, apportionment and payment thereof.
