Section 26(1) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(1)Where "no objection" has been filed in regard to the compensation statement published in pursuance of Section 22 or where such objection is filed as has been finally disposed of, the statement shall, where necessary, be amended, altered or modified. The Compensation Officer shall sign the statement and affix his seal thereto.
