Section 13 in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954
13. Methods of awarding compensation to jagirdar.
(1)Any jagirdar entitled to compensation under section 11 or 12 shall, [on or before the 31st day of July 1958] [These words, figures and letters were substituted for the words 'within a period of two years from the appointed date' by Bombay 58 of 1958, Section 2. ] apply in writing to the Collector for determining the amount of compensation payable to him under the said section.(2)On receipt of an application under sub-section (1) the Collector shall, after making formal enquiry in the manner provided by the Code, make an award determining the amount of compensation. Where there is a co-sharer of a jagirdar claiming compensation, the Collector shall by his award apportion the compensation between the Jagirdar and the co-sharer.
