Section 17B in The M.P. Panchayat Nirvachan Niyam, 1995
17B. Payment of compensation.
- Whenever in pursuance of Rule 17-A and 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 rate fixed by the Chief Electoral Officer for such vehicle, vessel or animal for the State Assembly Elections :Provided that any person interested, being aggrieved by the amount of compensation determined by District Election Officer, may apply within thirty days from the date of issue of the order determining the compensation lo the Divisional Commissioner for a review. The decision of the Divisional Commissioner shall be final.
