Section 8(3) in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
(3)The Collector shall, after holding a formal inquiry in the manner provided by the Bombay Land Revenue Code, 1879, award such compensation as he deems reasonable, and adequate. In deciding the amount of the compensation the Collector shall be guided by the provisions of sub-section (1) of section 23 and 24 of the Land Acquisition Act, 1894. Subject to the provisions of sub-section (4), the award of the Collector shall be final.
