Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 20 in The M.P. Rajmarg Adhiniyam, 2004 20. Claim for damage by affected person. - Whenever for the purpose of a highway any damage to any construction or a fixture or crops or any land is likely to be caused, then the person affected may submit a claim to compensate for such damage to the Collector.
