Section 10 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
10. Payment of amount in lieu of perpetual lease.
(1)The State Government shall pay to each lessee whose perpetual lease is revoked under Section 3, amount determined under Section 7 in accordance with the principles set out in the Schedule.(2)Subject to the provisions of this Act, and the rules made thereunder the amount payable under sub-section (1) shall be paid in cash and shall carry interest at the rate of two and a half per centum per annum from the said date to the date of payment:Provided that no interest shall be payable where the amount remains unpaid on account of a default on the part of the lessee and a notice of not less than thirty days has been given to him in the prescribed form and manner in that behalf .(3)The payment of an amount to the lessee in accordance with the provisions of this Act, and the rules made thereunder shall be full discharge of the State Government from all liability to pay any amount in lieu of revocation of perpetual lease of the forest land and no further claims for any payment whatsoever in respect of such forest land shall thereupon lie against the State Government.
