Section 10 in The Gujarat Agricultural Pests and Diseases Act, 1980
10. Procedure for claims for compensation.
- Every claim for compensation shall be made in writing to the Assessor within one month from the date of-(i)the notice given under sub-section (1) of section 8, if the claim is made under the said section, or(ii)the destruction of the tree or plant, as the case may be, if the claim is made under section 9.
