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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Rajmarg Adhiniyam, 2004

(1)Whenever an order of determination is made by the Collector under sub-section (1) of Section 22, the Collector shall render payment of compensation determined by him to the persons entitled thereto, according to the said determination unless prevented by the contingency mentioned in sub-section (2) of Section 24.