Section 11C in The M.P. Nagarpalika Nirvachan Niyam, 1994
11C. Payment of compensation.
- Whenever in pursuance of Rule 11-B any vehicle, vessel or animal is requisitioned there shall be paid to the owner thereof compensation, the amount of which shall be determined by the District Election Officer on the basis of the rale fixed for such vehicle, vessel or animal by the Chief Election Officer of the State of Madhya Pradesh for State Assembly Elections :Provided that any person aggrieved by the amount of compensation determined by District Election Officer, may apply within thirty days from the date of the order determining the compensation to the Divisional Commissioner for a review. The decision of the Divisional Commissioner shall be final.
