Section 17 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
17. Awards.
(1)After conducting such enquiry as the District Judge may consider necessary, he shall make an award in writing specifying -(a)the correct area of the land;(b)the amount of compensation separately under clauses first, second and third of sub-section (1) and sub-section (2) of Section 23 of the Land Acquisition Act; and(c)apportionment of the compensation, giving grounds for the award.(2)Every such award shall be deemed to be a decree and the statement of grounds of every such award,' a judgment within the meaning of clause (2) and clause (9) respectively of Section 2 of the Code of Civil Procedure, 1908 (Act V of 1908) and the provisions of the Land Acquisition Act shall, mutatis mutandis, apply to any such award as if it had been passed by a District Judge under Section 26 of the said Act. i
