Section 6(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)The Collector shall, after such inquiry, make an award in writing with respect to each such claim, setting out therein the following particulars, namely:-(i)the person making the claim;(ii)the nature and extent of the right claimed;(iii)the extent to which the claim is upheld;(iv)the amount of compensation awarded and the persons to whom it is payable.
