Section 250(6) in The C.G. Land Revenue Code, 1959
(6)If the order passed under sub-section (2) is in favour of the applicant the Tahsildar shall also award compensation to be paid to the applicant by the opposite party which shall be at the prorata rate of [one thousand rupees] [Substituted 'two hundred and fifty rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.] per hectare per year.
