Section 14 in The Saurashtra Estate Acquisition Act, 1952
14. Method of compensation for the extinguishment or modification of any other rights.
(1)If any person is aggrieved by any of the provisions of this Acts extinguishing or modifying any of his rights in any land other than those in respect of which provision for the payment of compensation has been made under section 7, and if such person proves that such extinguishment or modification amounts to the transference to public ownership of such land or any right in or over such land, such person may apply to the Collector for compensation within a period of twelve months from the date on which such rights are extinguished or modified.(2)The Collector shall, after holding a formal inquiry in the manner provided in the Code, make an award deciding such amount of compensation as he deems reasonable and adequate. In deciding the amount of compensation, the Collector shall be guided by the provisions of sub-section (1) of section 23 and section 24 of the Land Acquisition Act, 1894, as adapted.(3)The provisions of sections 8 to 13 (both inclusive) shall, so far as may be, apply to the proceedings in respect of such award or appeal, as the case may be,
