Section 38 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
38. If the holder, creditor or lessee entitled to receive the payment out of the compensation dies, his legal representative will be entitled to receive the amount on the production of the requisite succession certificate; provided that if the total amount to be paid to a claimant is Rs. 500 or less, the Collector may in his discretion disperse with the usual legal formality and make payment on execution, by the legal representative of an indemnity bond with such sureties as the Collector may require, if he is satisfied of the right and title of such legal representative and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.
