Section 18 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
18. Contents of award.
(1)Every award of compensation made under Chapter IV of the Act shall contain the following particulars -(a)full description of the land;(b)total amount of compensation payable;(c)amount of each instalment fixed and the date by which it is to be paid;(d)names of the persons entitled to receive compensation and the share due to each one of them;(e)names of the tenants by whom compensation is payable with a description of the share payable by each;(f)full description of the shares of the tenants acquiring proprietary rights in the land.(2)Every landowner and tenant interested in the award shall be furnished by the prescribed authority with a copy of the award free of cost.
