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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(1)Every award under section 16 or 17 shall be in the form prescribed in section 26 of the Land Acquisition Act, 1894 and the provisions of that Act shall, so far as may be, apply to the making of such award.