Section 10 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
10. Procedure when payment not accepted or accepted under protest.
- In any case, where the offer made under rule 6 is not accepted or is accepted under protest the Requisitioning Authority or the Compensation Officer shall report to the Stale Government the facts of the case including the particulars specified in rules 12 and 13.
