Section 18(2) in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
(2)Every such award shall be deemed to be a decree and the statement of the grounds of every such award a judgement within the meaning of section 2, clause (2) and section 2, clause (9), irrespectively, of the Code of Civil Procedure, 1908 (Central Act V of 1908)
