Section 30 in State Land Acquisition Act, 1990 (1934 A.D.)
30. Particulars of apportionment to be specified.
- Where there are several persons interested, if such persons agree to the apportionment of the compensation, the particulars of such apportionment shall be specified in the award and as between such persons the award shall be conclusive evidence of the correctness of the apportionment.
