LexSection 26 — Form of awards.
The Works of Defence Act, 1903
Every award under this Part shall be in writing signed by the Judge, and shall specify the amount awarded under section 23, sub-section (1) , clause (a) , and also the amounts (if any) respectively a warded under each of the other clauses of the same sub-section, together with the grounds of awarding each of the said amounts.Open in Lexace · Ask the AI about this section