Section 36 in Chhattisgarh State Rajmarg Adhiniyam, 2003
36. Determination of amount of compensation.
- After the issuance of notice under Section 19 and before the determination of amount of compensation under Section 22, the Collector may enter into an agreement, for settling the amount of compensation, including apportionment of such an amount among persons interested, with any person interested in the land wherein the rights and interests are sought to be extinguished for the purposes of the Highway. As and when such an agreement is concluded, the Collector shall intimate to the Highway Authority the fact of conclusion of an agreement with a certified copy thereof and thereafter the Collector shall stop further proceedings with regard to determination of the amount of compensation under Section 22 and shall make payment to the person or persons interested in accordance with the said agreement:Provided that no such agreement shall be conducted by the Collector under this section without the previous approval of the State Government as the State Government may authorise in this behalf.
