28. Determination of amount of compensation in default of agreement.
(1)In default of any agreement under section 27, the Highway Authority or the officer authorised by the State Government shall, subject to the provisions of this Act, after holding an enquiry, make an award determining,-(a)the true area of the land, if any, acquired;(b)the amount of compensation to be paid under section 26;(c)the apportionment, if any, of such compensation amount among all persons known or believed to be entitled thereto.(2)In determining the amount of compensation, the matter specified in sections 23 and 24 of the Land Acquisition Act, 1894, as amended by the Schedule to this Act, shall be taken into consideration.
