Section 17(2) in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
(2)Every such award shall be deemed to be a decree and the statement of grounds of every such award,' a judgment within the meaning of clause (2) and clause (9) respectively of Section 2 of the Code of Civil Procedure, 1908 (Act V of 1908) and the provisions of the Land Acquisition Act shall, mutatis mutandis, apply to any such award as if it had been passed by a District Judge under Section 26 of the said Act. i
