Section 28 in Chhattisgarh State Rajmarg Adhiniyam, 2003
28. Form of award.
- Every award of compensation by the Court under this section shall be in writing signed by the Judge, and shall specify the amount awarded and every such award shall be deemed to be a decree and the statement of grounds of every such award, a judgement within the meaning of Section 2, clause (2) and Section 2 clause (9) respectively, of Code of Civil Procedure, 1908 (5 of 1908).
