Section 22 in Chhattisgarh State Rajmarg Adhiniyam, 2003
22. Determination of the amount of compensation.
(1)On the day so fixed, or on any other day to which the enquiry has been adjourned, the Collector shall give claimant or claimants an opportunity of being heard in person or by any person authorised by him in this behalf or by a pleader and shall, after hearing all the claims and after making such further enquiry, if any, as he thinks necessary, determine the amount compensation in respect of the damage and the determination so made by the Collector in the prescribed manner shall be final.(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.
