Section 10(5) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(5)[ When arbitrator has made his award he shall sign it and shall give notice in writing to the parties to the reference of the making and signing thereof. He shall also send to the competent authority as well as to the person or persons to be compensated a copy of the award with a note appended thereto setting forth the grounds on which the award is based and ] [Inserted by S.R.O. 3252, dated 30.9.1957. ][shall also forward the award in original together with the records of the proceedings--(a)to the proper Court if an appeal is preferred against the award within the period of limitation prescribed for preferring such appeal;(b)to the competent authority if no such appeal is preferred within the said period].
