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State of Madhya Pradesh - Section

Section 15 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

15. Assessment of compensation for evacuation.

- A register of compensation paid for exclusion or removal of persons or domestic animals from any place declared to be a danger zone shall be maintained in Form D prescribed in Schedule III. As soon as the Revenue Officer is satisfied that an area will have to be evacuated he shall instruct the Patwari to fill in columns 1 to 3 of the said register. Immediately before the evacuation takes place, the Revenue Officer shall check the entries and, after calculating the amount of compensation due in the manner required by Rule 22, pay the amounts to the persons concerned. The payee's acquittance shall be taken in the remarks column of the register or on a separate paper as may be convenient.