Section 4(1) in The Bombay land Requisition (Determination of Compensation) Rules, 1949
(1)The Compensation Officer shall, on receipt of an application [for determination of compensation referred to in clauses (a) and (c) of sub-section (2) of section 9B] [Substituted by G. N. of 27.7.1956.] under rule 3, scrutinize the claim in detail and if having regard to the facts set out in the application and the provisions of the Act, he is of opinion that the claim made out in the application is reasonable and may be accepted, he may make an order accordingly subject to the condition that the applicant executes an agreement in [Form D] [Inserted by G. N. of 27.7.1956.] hereto annexed.
