Section 25 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
25. The payment of compensation shall be ordered to be made in the district in which the land is situate. Where, however, the land is situate in more than one district, the Competent Authority shall give an option to the holder to select one of these districts, where he wants the payment of compensation to be made and authorise payment accordingly; provided that the holder shall not be allowed to change the district so selected any time later for any reason whatsoever.
