(1)On the completion of the inquiry by the Forest officer under section 40-K, he shall make an award under his hand of-(a)the kudivila which in his opinion shall be allowed; and(b)the apportionment of the kudivila so allowed among all the persons interested in the land of whose claims there is evidence whether they have appeared before him or not.(2)The award shall be filed in the office of the Forest Officer and shall he final except as hereinafter provided. Notice of the award shall forthwith be given to all the parties who are interested.
