Section 13(4) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(4)Before taking possession of such land in which the right of user in land is acquired under subsection (1) the competent authority shall, without prejudice to the provision of sub-section (3), tender payment of eighty per centum of the compensation for such land as estimated by the competent authority to the person interested and entitled thereto.
