Section 17 in The Bombay Inams (Kutch Area) Abolition Act, 1958
17. Provisions of Land Acquisition Act, 1894, applicable to award.
- Every award made under section 15 or 16 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 awards.
