Section 13(5) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(5)The amount paid or deposited under sub-section (4), shall be taken into account for determining the amount of compensation required to be tendered under section 8 and where the amount so paid or deposited exceeds the compensation awarded by the competent authority under section 8, the excess may, unless refunded within three months from the date of competent authority's award, be recovered as an arrear of land revenue.
