Section 13(3) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(3)In every case under sub-section (1), the competent authority shall at the time of taking possession of such land in which the right of user in land is acquired, offer to the persons affected compensation for the standing crops and trees (if any) on such land and for any other damage caused by such sudden dispossession and in case such offer is not accepted, the value of such crops and trees and the amount of such other damages shall be allowed for in awarding compensation for the land under the relevant provisions.
