Section 8 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
8. Award.
- Whenever in pursuance of this Act any land is acquired, the Collector shall make an award under his land of-(i)the area of the land;(ii)the compensation which in his opinion should be allowed for the land, stating the interim payment, if any, made by him;(iii)the apportionment of the said compensation among all other persons known or believed to be interested in the land of whom or of whose claims he has information.
