38. Compensation for cutting of standing crops, trees.
- At the time of any entry, survey or measurement or doing of any of the things under Section 6, the officer making the entry, survey or measurement or doing anything, shall prepare a detailed report of the damage done as a result of such entry, survey measurement or execution of work including the cutting of standing crops, trees or removal of temporary structures, if any, on the land and forward it to the Collector for consideration at the stage of determination of compensation under Section 22.
