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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Bharat - Subsection

Section 9(4) in The Madhya Bharat Abolition of Jagirs Rules

(4)If the person entitled to payment does not appear to receive the amount of refuses to accept the amount within six months from the date fixed for payment, or by the 15th March of any year, if this period from the date of payment and 15th March is less than six months, the amount shall be placed in revenue deposit. The Deputy Compensation Officer shall serve a notice to the payee of such deposit specifying the treasury in which the deposit has been