Section 6 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
6. Assessment of compensation.
- When any land or building material is requisitioned or acquired under the provisions of the Act, the Requisitioning Authority or the Compensation Officer , as the case may be, shall determine the amount of compensation to be paid for the land/building material and shall while determining or offering it, also apportion, it where necessary, among all the persons known or believed to be interested in the property.
