- An award framed under Section 11 should contain the following information's:-(a)Name of the acquiring body.(b)Details of notification issued for acquisition of Land i.e. number and date of notifications under section 4 and 6 of the Act.(c)Details of land under acquisition i.e. area, plot number, block, Elaka etc.(d)Details of issue and service of notice under Section 9.(e)Detailed discussion of claims field and orders passed.(f)A brief oarration of various kinds f land and the rates applied for calculating compensation for each kind of land.(g)Amount of compensation paid for crops, if any.(h)Method of calculating compensation for trees, wells, buildings etc.(i)Whether the whole or part of land under acquisition has been treated as potential building site, if so, detailed, discussion of reasons for arriving at the amount proposed to be awarded.(j)Interest, if any, to be paid under Section 34.(k)Capitalized value of land revenue, if any, to be realized from the acquiring body.(l)Cost of acquisition (Establishment charges) at the rate of 2 1/2 % of the award to be realized from the acquiring body.(m)Original estimates and reasons for market variations, if any, when compared with the amount awarded.(n)Total amount of compensation to be awarded and details of apportionment, if any.All award orders with relevant statements should be prepared in duplicate and one copy thereof should be sent to the Secretary, Land Revenue Department, in the state Government, within a week of their announcement.
