Section 22(1) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(1)On the day so fixed, or on any other day to which the enquiry has been adjourned, the Collector shall give claimant or claimants an opportunity of being heard in person or by any person authorised by him in this behalf or by a pleader and shall, after hearing all the claims and after making such further enquiry, if any, as he thinks necessary, determine the amount compensation in respect of the damage and the determination so made by the Collector in the prescribed manner shall be final.
