Section 25(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)On the day fixed under section 24, or any other day to which the enquiry is adjourned, the Collector shall enquire into all claims made for compensation and shall make an award determining,-(a)the amount of compensation payable in accordance with the provisions of section 23,(b)subject to the provisions of sub-sections (2) and (3), the apportionment of the compensation among all the persons known or believed to be interested in the land in respect of whom or of whose claims, he has information, whether or not they have appeared before him.
