Section 11(6) in State Land Acquisition Act, 1990 (1934 A.D.)
(6)[ Notwithstanding anything contained in the aforesaid sub-sections, if at any stage of the proceedings, the Collector is satisfied that all the persons interested in the land who appeared before him have agreed in writing on the matters to be included in the award of the Collector in the form prescribed by rules made by the Government he may, without making further enquiry, make an award according to the terms of such agreement :Provided that no agreement shall be valid if it violates provisions of any law for the time being in force.
