- On the date fixed under section 50 or on such other date to which the inquiry may be adjourned the officer concerned shall, after holding a formal inquiiy in the manner provided by [the Land Revenue Code] [These words were substituted for the words and figures 'The Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).] and after hearing the objections, if any, stated by the persons as required by notice under section 50, makes an award. The award shall specify-(a)the lands under irrigable command of the canal.(b)the increase in value of such lands by the completion of the construction of a new canal or the improvement or extension of an existing canal.(c)the amount of the betterment charges leviable on each of the said lands.(d)the date from which such betterment charges shall be leviable:Provided that no betterment charges shall be leviable in respect of any land which is unarable (Kharaba).
