Section 11(3) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(3)As soon as may be after the compensation has been deposited under sub-section (1), the competent authority shall, on the behalf of the State Government or the corporation, as the case may be, pay the compensation to the persons entitled thereto.
