Section 16 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
16. Submission of statement at the close of the operations.
- After the close of the operations, when the payment of compensation has been completed and the period allowed in sub-section (3) of Section 6 of the Act for notice of appeal has expired, the Revenue Officer shall forward to the Collector a tabulated statement in the following form :(1)Name of tahsil................(2)Name of village...............(3)Amount of compensation paid.........(4)Remarks...................and also a list of such claimants as have given notice of their intention to appeal against his order or award under sub-section (3) of Section 6 of the Act.
