Section 28(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(3)After determining the value of the land, the Collector, shall with the previous approval of the State Government, make an award which shall contain-(a)the particulars of the land;(b)the compensation which in his opinion should be allowed for the land according to its market value; and(c)the apportionment of the compensation among all persons known or believed to be interested.
