Section 18(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)After disposal of all objections and appeals under sections 16 and 17, the Compensation Officer shall correct the compensation statement in such a way as to give effect to the order passed on objections and appeals referred to in sections 16 and 17 and cause the compensation statements so corrected to be finally published in the manner prescribed and on such publications, every entry in the compensation statement, except as provided elsewhere in the Act, shall be final.
