Section 6 in Tamil Nadu Land Improvement Schemes Act, 1959
6. Inquiries into claims and award of compensation.
(1)The Collector shall proceed to inquire in the prescribed manner into every claim admitted under section 5.(2)For the purposes of such enquiry, the Collector may exercise all or any of the powers of a Civil Court for the trial of suits under the Code of Civil Procedure, 1908 (Central Act V of 1908).(3)The Collector shall, after such inquiry, make an award in writing with respect to each such claim, setting out therein the following particulars, namely:-(i)the person making the claim;(ii)the nature and extent of the right claimed;(iii)the extent to which the claim is upheld;(iv)the amount of compensation awarded and the persons to whom it is payable.(4)The Collector shall give notice in the prescribed manner of his award to the claimants or their representatives and to the persons to whom compensation is payable.
