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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in The M.P. Regulation of Uses of Land Act, 1948

(1)When a claim is transferred for disposal under Section 9 or 10 to an officer exercising the powers of a Collector under the Land Acquisition Act, 1894 (1 of 1894) such officer shall make an award determining the amount of compensation, if any, payable to the claimant.