Section 12 in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964
12. Notices regarding claims fur compensation.
- As soon as the Revenue Officer so deputed reaches the notified area, he shall fix his camp at some central place near the area fixed for the purpose. He shall at once arrange to announce by beat of drum and by issue of notices to all villagers in the area likely to be affected by the provisions of Section 6 of the Act and announce the place of his camp, stating that all claims for compensation and all complaints shall be presented to him and emphasizing the fact that delay in their presentation shall, unless justified, render them liable to rejection. In respect of the villages in the danger zone declared as such by the officer commanding the forces, the Revenue officer shall let the villagers know that the compensation due for evacuation of the villages or exclusion therefrom will be paid in advance.
