Section 16(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(2)On receipt of an application under sub-section (1), the Collector shall, after holding an enquiry in the manner laid down in the Code for holding of a formal inquiry, make an award determining the amount of compensation payable to the applicant. Where there are any co-sharers claiming compensation, the Collector shall by his award apportion the compensation, between the co-sharers.
