Section 20 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
20. Points to be considered in assessing compensation.
- Each case shall be decided with due regard to the actual damage caused to the land or standing crops, the existing value of the land and the prevailing market rate of the crop damaged and the probable total loss to the claimant. Damage to wells, walls, trees, houses and livestock, etc. shall also be assessed with due regard to the actual loss or inconvenience caused and shall be not less than the sum required to replace the property or to restore it to its original condition.
