Section 7(6) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(6)Every order made by the District Court shall be in writing signed by Judge, and shall specify the amount of compensation if any, ordered to be given together with reasons for giving the said amount, or rejecting the claim, as the case may be.
