Section 10 in The Maharashtra Agricultural Pests And Diseases Act, 1947
10. Procedure or claims for compensation.—
Every claim for compensation shall be made in writing to the Assessor within one month from the date of—(i)the notice given under sub-section (1) of section 8, if the claim is made under the said section, or(ii)the destruction of the crop, plants or trees, as the case may be, if the claim is made under section 9.
