Section 13(1) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(1)On the receipt of intimation of diversion under rule 11, the Sub- Divisional Officer shall, within thirty days, check the correctness of the computation made by the Bhumiswami and communicate to the Bhumiswami either confirming such computation or informing him the correct amount of premium and land revenue payable in the manner directed by the State Government.
