Section 17(1) in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
(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.
