Section 14 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
14. Deposits to be made by the requiring body.
- Fifty percent of the estimated amount of the cost of acquisition shall be deposited by the requiring body with the Collector. If requiring body fails to deposit the same, no declaration shall be made under sub-section (2) of Section 19 of the Act:Provided that if the requiring body is the State Government, the deposits of the estimated amount may be made as per demand of Collector.
