Section 92(6) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(6)After determining the value of the holding, land or interest, the Collector shall make an award which shall contain-(a)the particulars of the holding, land or interest,(b)the compensation which in his opinion should be allowed for the holding, land, or interest, and(c)the apportionment of the compensation among all persons known or believed to be interested.
