Report No. 10
Chapter VII
General Provisions Relating to Acquisition
35. Waiver of claim for compensation.-
When a person interested in any land and competent to contract in respect thereof, at any stage of the proceedings for the acquisition of land, states in writing before the Collector or before the court, as the case may be, that he gives up his claim to compensation in respect of the land, he shall be deemed to have received and given a valid discharge of such compensation for the land as would otherwise have been paid.
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