Section 19 in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955
19. Provisions of Land Acquisition Act, 1894, applicable to awards.
- Every award made under sections 17 or 18 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894, and the provisions of the said Act, shall, so far as may be, apply to the making of such award.
