Section 66(5) in The Bombay Tenancy and Agricultural Lands Act, 1948
(5)After determining the value of the estate, land or interest the Collector shall make an award which shall contain-(a)the particulars of the estate, land or interest,(b)the compensation which in his opinion, should be allowed for the land,(c)the apportionment of the compensation among all persons known, or believed to be interested.
