Section 14 in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969
14. Method of awarding compensation for abolition etc., of rights of other persons in property.-
(1)If any person is aggrieved by the provisions of this Act as abolishing extinguishing or modifying any of his rights to, or interest in, property and if compensation for such abolition, extinguishment or modification has not been provided for in the foregoing provisions of this Act, such person may apply in the prescribed form, and within the prescribed period, to the Collector for compensation.(2)The Collector shall, after holding inquiry in the prescribed manner, make an award determining the compensation in the manner and according to the method provided for in sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894.(3)Nothing in this section shall entitle any person to compensation on the ground that any land which was wholly or partially exempt from payment of land revenue or was held in limitation of the right of the State Government to assess it to land revenue at all or beyond a specific limit has been under the provisions of this Act made subject to the payment of full assessment in accordance with the provisions of this Act.
