36. Determination of amount of compensation by agreement.
- After the issuance of notice under section 15 and before the determination of amount of compensation under section 17, the Collector may eater into an agreement for setting the amount of compensation, including apportionment of such amount among persons interested, with any person interested in the land wherein the rights and interests are sought to be extinguished for the purposes of the highway and as and when such an agreement is concluded, the Collector shall intimate to the Highway Authority the fact of conclusion of the agreement with a certified copy thereof and thereafter the Collector shall stop further proceedings with regard to determination of the amount of compensation under section 17 and shall make payment to the person or persons interested in accordance with the said agreement.Provided that no such agreement shall be concluded by the Collector under this section without the previous approval of the State Government or such officer as the State Government may authorize in this behalf.
