Section 12 in State Land Acquisition Act, 1990 (1934 A.D.)
12. Award of Collector when to be final.
(1)Such award shall he filed in the Collector's office and shall, except as hereinafter provided, be final and conclusive evidence, as between the Collector and the persons interested, whether they have respectively appeared before the Collector or not, of the true area and the value of the land, and the apportionment of the compensation among the persons interested.(2)The Collector shall give immediate notice of his award to such of the persons interested, as are not present personally or by their representatives when the award is made.
