Section 243(3) in The M.P. Land Revenue Code, 1959
(3)The provisions of [The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (No. 30 of 2013)] [Substituted 'the Land Acquisition Act, 1894 (1 of 1894)' by M.P. Act No. 23 of 2018], shall apply to such acquisition and compensation shall be payable for the acquisition of such land in accordance with the provisions of that Act.
