Report No. 10

52. Restriction on amount to be awarded by court.-

(1) When a person interested has made a claim to compensation, pursuant to a notice given under section 10, the amount awarded to him by the court shall not exceed the amount so claimed or be less than the amount fixed by the Collector under sub-section (3) of section 12.

[Section 25(1), L.A.A.]

(2) When a person interested has refused to make such claim the amount awarded to him by the court shall in no case exceed the amount fixed by the Collector.

[Section 25(2), part, L.A.A.]

(3) When a person interested has omitted for a sufficient cause established to the satisfaction of the court to make such claim, the amount awarded to him by the court shall not be less than, and may exceed, the amount fixed by the Collector.

[Section 25(2), L.A.A.]

(4) When a person interested has omitted without sufficient cause so established to make such claim, the amount awarded to him by the court shall in no case exceed the amount fixed by the Collector.

[Section 25(2), part, L.A.A.]