Section 12(1) in State Land Acquisition Act, 1990 (1934 A.D.)
(1)Such award shall he filed in the Collector's office and shall, except as hereinafter provided, be final and conclusive evidence, as between the Collector and the persons interested, whether they have respectively appeared before the Collector or not, of the true area and the value of the land, and the apportionment of the compensation among the persons interested.
