Section 28 in The Gujarat Agricultural Lands Ceiling Act, 1960
28. Collector to determine value of land and to make award and effect of award.
(1)On the publication of the declaration, the Collector, shall issue notices to the owner of the land and all persons known or believed to be interested in the land stating that claims to compensation for all interest in the land may be made to him within the period specified in the notices.(2)The Collector shall then make an inquiry and determine the market value of the land in accordance with the provisions of Section 23 and 24 of the land Acquisition Act, 1894 (I of 1894).(3)After determining the value of the land, the Collector, shall with the previous approval of the State Government, make an award which shall contain-(a)the particulars of the land;(b)the compensation which in his opinion should be allowed for the land according to its market value; and(c)the apportionment of the compensation among all persons known or believed to be interested.(4)The apportionment of compensation shall be in accordance with the provisions of Section 24.(5)Such award shall be filed in the Collector's office and shall, except as hereinafter provided, be final and conclusive evidence as between the Collector and persons interested whether they have respectively appeared before the Collector or not, of all the particulars including area and value of the land and the apportionment of compensation.(6)When the Collector has made an award, the land therein shall vest in the State Government free from all encumbrances.(7)The award made by the Collector subject to an appeal to the Gujarat Revenue Tribunal under Section 36 and the decision of the Gujarat Revenue Tribunal on the appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.
