Section 11 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
11. Deposit and payment of compensation.
(1)The amount of compensation determined under section 8 and 10 shall be deposited by the State Government or the Corporation, as the case may be, with the competent authority within thirty days and in such manner as may be prescribed.(2)If the amount of compensation is not deposited within thirty days, the State Government or the corporation, as the case may be, shall be liable to pay interest thereon at the rate as may be prescribed from the date on which the compensation had to be deposited till the date of the actual deposit.(3)As soon as may be after the compensation has been deposited under sub-section (1), the competent authority shall, on the behalf of the State Government or the corporation, as the case may be, pay the compensation to the persons entitled thereto.(4)If any dispute arises to the apportionment of the compensation or additional compensation or any part thereof, the competent authority shall refer the dispute to the District Judge having jurisdiction and the decision of the District Judge thereon shall be final.
