Section 10 in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948
10. Payment of compensation.
(1)Where any land is requisitioned under section 3 there shall be paid to every person interested such compensation as may be agreed upon in writing between such person and the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority, in respect of -(a)the requisitioning of such land, and(b)any damage done during the period of requisitioning to such land other than that which may have been sustained by any natural causes.(2)Where no such agreement can be reached the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] or the appointed authority shall refer the matter, with its recommendation, as to the amount of compensation and the reasons therefor, to the Compensation, Officer and also direct the person claiming compensation to appear before such officer on such date as may be specified,(3)Upon the receipt of any reference under sub-section (2) the Compensation Officer shall, on the date fixed or on any other date to which the hearing may be postponed, hear such person and after such further inquiry as he may deem fit, determine the amount of compensation which shall be final and conclusive.
