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State of Madhya Pradesh - Section

Section 29 in The M.P. Rajmarg Adhiniyam, 2004

29. Form of award.

- Every award of compensation by the Court under this section shall be in writing signed by the Judge and shall specify the amount awarded together with the reasons of award. Every such award shall be deemed to be a decree and the statement of grounds of every such award, a judgement within the meaning of clause (2) and clause (9) of Section 2 respectively of the Code of Civil Procedure, 1908 (5 of 1908).