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State of Madhya Pradesh - Section

Section 21 in The M.P. Rajmarg Adhiniyam, 2004

21. Matters to be considered in determining compensation.

- In determining the amount of compensation, the Collector shall take into consideration the damage sustained by any interested person owing to-
(a)the setting back of any building or part thereof under Section 17;
(b)the entry, survey, measure and doing any other acts in or on any land under Section 6.