Section 13(2) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(2)The application under sub-section (1) shall be made to the Collector within the prescribed period and in the prescribed form after holding an inquiry in the manner laid down for the holding of a formal enquiry under the relevant Code. The Collector shall, make an award determining the amount of 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.
