Report No. 10
34. Payment of compensation for crops and trees.-
Where possession of any land is taken under section 32, the Collector shall, at the time of taking possession, pay or offer to the persons interested compensation for the standing crops and trees, if any, on such land and for any other damage sustained by them caused by such sudden dispossession and not except in section 22; and, in case of dispute as to the sufficiency of the amount so paid or offered, he shall at once refer the dispute to the court for decision.
[Section 17(3), L.A.A.]
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