Section 20 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
20. Procedure to be adopted by Compensation Officer for acquisition of land.
- In assessing the amount of compensation under sub-section (1) of Section 9, the Compensation Officer shall follow the principle, in so far as they are not inconsistent with the provisions of the Act or these rules, laid down in Chapters XIV and XV of the Manual of Orders 'of the Government of U.P. in the Revenue Department, Volume I.
