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[Cites 0, Cited by 131] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Land Acquisition Act, 1894

(1)Such award shall be filed in the Collectors 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 value of the land, and the apportionment of the compensation among the persons interested.