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Union of India - Section

Section 26 in Works of Defence Act, 1903

26. Form of awards.

- Every award under this Part shall be in writing signed by the Judge, and shall specify the amount awarded under section 23, sub-section (1), clause (a), and also the amounts (if any) respectively a warded under each of the other clauses of the same sub-section, together with the grounds of awarding each of the said amounts.