Section 18 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
18. Form of awards.
(1)Every award shall be in writing signed by the Judge, and shall specify the amount awarded under clause first of sub-section (1) of section 7, and also the amounts (if any) irrespectively awarded under each of the other clauses of the same sub-section, together with the grounds of awarding each of the said amounts.(2)Every such award shall be deemed to be a decree and the statement of the grounds of every such award a judgement within the meaning of section 2, clause (2) and section 2, clause (9), irrespectively, of the Code of Civil Procedure, 1908 (Central Act V of 1908)
