Section 15 in Madhya Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2015
15. Recovery of excess amount.
- Where any excess amount is proved to haVe been paid to any person as a result of the correction made under sub-section(1)of Section 33, the excess amount so paid shall be liable to be refunded and in case of any default or refusal to pay, the said amount shall be recovered as an arrears of land revenue. The procedure for recovery. of such amount shall be followed as prescribed in Chapter XI of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and rules made thereunder.
