Section 18(1) in The Pepsu Tenancy and Agricultural Lands Rules, 1958
(1)Every award of compensation made under Chapter IV of the Act shall contain the following particulars -(a)full description of the land;(b)total amount of compensation payable;(c)amount of each instalment fixed and the date by which it is to be paid;(d)names of the persons entitled to receive compensation and the share due to each one of them;(e)names of the tenants by whom compensation is payable with a description of the share payable by each;(f)full description of the shares of the tenants acquiring proprietary rights in the land.
