S. B. Majmudar, J. - (1.) Leave granted.
(2.) We have heard learned counsel for the parties finally in this appeal.
(3.) The short question is whether the Commissioner exercising powers under the proviso to Section 11 of the Land Acquisition Act, 1894 ('the Act' for short), while granting approval to the proposal of the Land Acquisition Collector regarding the award of compensation to the claimants could reduce the suggested amount for different categories of lands sought to be acquired.;