Section 18(1) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(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.
