22. Determination of the amount of compensation and declaration of award.
(1)On the day so fixed, or on any other day to which enquiry has been adjourned, the Collector shall give claimant or claimants an opportunity of being heard in person or by any person authorized by him in this behalf or by a pleader and shall, after hearing all the claims and alter making such further enquiry, if any, as he thinks necessary, determine the amount of compensation in respect of the damages and the determination so made by the Collector in the prescribed manner shall be final :Provided that no such determination of compensation shall be made by the Collector under this sub-section without the previous approval of the State Government or such other officer as the State Government may authorize in this behalf :Provided further that the Collector may make an order of the determination of compensation without such approval in such class of cases as the State Government may specify in this behalf.(2)The Collector shall make an award of determination of compensation under sub-section (1) within a period of six months from the date of application and the list of persons getting award of compensation shall also be published in two newspapers, one of which shall be in Hindi Language.
