Section 31 in The M.P. Ceiling On Agricultural Holdings Act, 1960
31. Recoveries of unpaid amount.
(1)If the property of a holder other than surplus land is encumbered in respect of any claim of the creditor in whose favour an order under Section 30 has been passed, the creditor may within one year of the date of such order apply to the civil Court for passing a preliminary decree for sale of the encumbered property and the civil Court shall accordingly pass a preliminary decree for sale for the amount remaining unpaid in respect of that amount as specified in the said order fixing such time as it may deem fit.(2)Subject to the provisions of sub-section (1) any creditor in whose favour an order under Section 30 has been passed may recover the amount remaining unpaid in respect of any claim which is due to such creditor according to the said order from the holder in the same manner as an arrear of land revenue.
