Section 23(1) in The Rajasthan Land Acquisition Rules, 1956
(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.
