Section 37 in Chhattisgarh State Rajmarg Adhiniyam, 2003
37. Compensation for cutting of standing crops or trees etc.
- At the time of any entry, survey or measurement or doing to any of the things under Section 6, the officer making the entry, survey or measurement or doing any other thing, shall prepare a detailed report of the damage as a result of such entry, survey measurement or execution of work including the cutting of standing crops, trees or removal of temporary structures, if any, on the land and forward it to the Collector for consideration at the stage of determination of compensation under Section 22.
