Section 23 in The Rajasthan Land Acquisition Rules, 1956
23. How the award is to be drawn up.
(1)When all statements have been recorded, the Collector shall draw up, with his own hand, his award, which should state the total area of the various classes of land taken up, the rate and total amount of each class, the total amount of compensation to be paid on account of crops, trees, houses, etc., the promotion of the compensation to be enjoyed by mortgagees and by Khaterdar tenants, and decision on any objections that may have been raised by persons interested.(2)To enable him to calculate accurately the additional compensation to be given under sub-section (2) of section 23 and to keep up fully and clearly his registers of all lands acquired and compensation paid for them, the Collector shall invariably record separately his finding under the first head of sub-section (1) of section 23 which concerns the market value of the land.(3)The extra 10 per cent awarded under sub-section (2) of section 23 on account of compulsory acquisition slued not be included in the rates awarded per acre, but should be added to the total compensation and shown separately.
