Section 11 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
11. Reference to District Judge.
- Any interested person who has not accepted the offer of compensation for land made under rule 7, may apply to the Compensation Officer for reference to the District Judge under sub-section (3) of Section 9 and thereupon the Compensation Officer shall forward the application to the District Judge with a full report within two weeks containing all the particulars mentioned in rules 12 and 13:Provided that every such application shall be made, -(a)if the person making it was present or represented before the Compensation Officer at the time when he made his offer of compensation, within two weeks from the date of such offer, and(b)in other cases, within two weeks of receipt of notice from the Compensation Officer under rule 7.
