Section 4 in The Bombay land Requisition (Determination of Compensation) Rules, 1949
4.
(1)The Compensation Officer shall, on receipt of an application [for determination of compensation referred to in clauses (a) and (c) of sub-section (2) of section 9B] [Substituted by G. N. of 27.7.1956.] under rule 3, scrutinize the claim in detail and if having regard to the facts set out in the application and the provisions of the Act, he is of opinion that the claim made out in the application is reasonable and may be accepted, he may make an order accordingly subject to the condition that the applicant executes an agreement in [Form D] [Inserted by G. N. of 27.7.1956.] hereto annexed.(2)If the Compensation Officer is of opinion that the claim made out in the application is not reasonable, he shall fix the date, time and place for inquiring into the claim and shall give notice of the same to the applicant with an intimation to produce any documentary or other evidence in support of his claim.(3)After hearing the applicant, and after taking into consideration the evidence, if any, produced by the applicant the Compensation Officer shall determine the amount of compensation according to the provisions of the Act and shall decide the dispute if any, as to the apportionment of the amount of compensation or any part thereof or as to the persons to whom the same or any part thereof is payable. After determining the compensation and deciding the dispute, if any, the Compensation Officer shall make an order accordingly.(4)A copy of the Order under sub-rule (1) or (3) shall be sent to the applicant.
