Section 28(2) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(2)An officer of the Nigam authorised in this behalf the Managing Director shall under his signature, send a certificate to the Collector, specifying therein the following particulars, namely:-(i)the full name and address of the land holder as available with the Nigam;(ii)the particulars of the land holding for the benefit of which the works have been executed by the Nigam; and(iii)the amount due and payable by the land holder to the Nigam and the rate at which the additional interest is to be charged on the amount due till its realisation.
