Section 133(2) in The M.P. Public Health Act, 1949
(2)The owner or lessees of such land or building shall be entitled to compensation for any damage or expenses incurred, and to reasonable rent for the period during which it had been occupied or used for any of the purposes referred to in sub-section (1). Such compensation and rent shall be fixed by the [Collector] [Substituted by M.P.A.O. 1956.].
