Section 4(3) in The Bombay land Requisition (Determination of Compensation) Rules, 1949
(3)After hearing the applicant, and after taking into consideration the evidence, if any, produced by the applicant the Compensation Officer shall determine the amount of compensation according to the provisions of the Act and shall decide the dispute if any, as to the apportionment of the amount of compensation or any part thereof or as to the persons to whom the same or any part thereof is payable. After determining the compensation and deciding the dispute, if any, the Compensation Officer shall make an order accordingly.
