Section 48 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
48. Manner in which claim to be preferred for compensation u/s 27.
- A claim for compensation under sub-section (1) of Section 27 shall be made in Form XI. It shall be submitted to the Director through the Collector of the District in which the property injuriously affected by the notification under Section 16 (1) is situated and where such property is situated in more than one districts, through the Collector of any of such districts.
