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State of Madhya Pradesh - Section

Section 13 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

13. Assessment and payment of compensation.

- The Revenue Officer shall hear the claimants and record their evidence briefly and also examine the reports prepared by the Land Records Staff as required by Rule 14 before assessing compensation. He shall see that the compensation assessed by him is paid in his presence by the Military Compensation Officer appointed by the military authorities. The compensation fixed shall, as far as possible, be paid direct to the person concerned. In the case of pardanashin ladies, sick or invalids, the compensation may be paid to their authorised agents.