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Land Acquisition Act, 1894 11.Enquiry and award by Collector:- On the day so fixed, or any other day to which the enquiry has been adjourned, the Collector shall proceed to enquire into the objections (if any) which any person interested has stated pursuant to a notice given under section 9 to the measurements made under section 8 , and into the value of the land {Ins.by Act 38 of 1923, s.5}[ at the date of the publication of the notification under section 4, sub-section (1)], and into the respective interests of the persons claiming the compensation and shall make an award under his hand of- (i) the true area of the land ; (ii) the compensation which in his opinion should be allowed for the land ; and (iii) the apportionment of the said compensation among all the persons known or believed to be interested in the land, of whom, or of whose claims, he has information, whether or not they have respectively appeared before him,    |
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