Section 24(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(3)As respects claims for compensation the Tribunal shall make an award determining-(i)the amount of compensation payable in accordance with the provisions of Section 23,(ii)the apportionment of the said compensation, subject to the provisions of sub-sections (4) and (5) among all persons known or believed to be interested in the land of whose claims, it has information, whether or not they have appeared before it.
