Section 22(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(2)The Collector shall make an order of determination of compensation under sub-section (1) within a period or six months from the date of application. The provision in Section 23 of the Land Acquisition Act may also be taken into consideration while determining the compensation amount:Provided that, no such determination of compensation shall be made by the Collector under this sub-section without the previous approval of State Government or such other officer, as the State Government may authorise in this behalf:Provided further that the Collector may make an order of the determination in compensation without such approval in such class or cases as the State Government may specify in this behalf.
