Section 11(1) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(1)The amount of compensation determined under section 8 and 10 shall be deposited by the State Government or the Corporation, as the case may be, with the competent authority within thirty days and in such manner as may be prescribed.
