Section 9(a) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(a)if the amount does not exceed Rs. 50 and if the address of the payee is known, it may be remitted by money order less money-order-commission, the amount being drawn through the voucher in Form A by Transfer Credit to the Postal Department. The money order receipt shall be affixed in column (6) of Part II of the Register in Form C or D, as the case may be, and entries initialled by the [Collector] [Substituted by M.P.A.L.O., 1956.]. The acknowledgment shall be affixed at the same place when received. If the money order is returned unpaid, the amount be placed in Revenue Deposits by book transfer and subsequent entries made in the register in Form C or D, as the case may be, and initialled by the [Collector] [Substituted by M.P.A.L.O., 1956.].
