Section 24 in Chhattisgarh State Rajmarg Adhiniyam, 2003
24. Reference to Court.
- Any person who has not accepted the order awarding compensation may, within a period of forty five days from the date of order by writing application to the Collector, require that the matter be referred by the Collector for the determination of the Court, whether his objection be to the measurement, the amount of compensation, the persons to whom it is payable or the apportionment of the compensation among the person interested.
