Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(c) in The M.P. Rajmarg Adhiniyam, 2004 (c)the State through Collector, if the objection is in regard to the amount of compensation.
