- On the day so fixed, or on any other day to which the enquiry has been adjourned, the Collector shall proceed to enquiry into the objections, if any, which any person interested has stated pursuant to a notice given under section 9 to the measurements made under section 8, and into the value of the land at the date of the publication of the notification under sub-section (1) of section 3, and into the respective interest of the persons claiming the compensation, and shall make an award under his hand of-(i)the true area of the land ;(ii)the compensation which in his opinion shall be allowed for the land ; and(iii)the apportionment of the said compensation among all the persons known or believed to be interested m the land, of whom, or of whose claims, he has information, whether or not they have respectively appeared before him. ,
