Section 17(1) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(1)If any instalment is not paid on or before the due date, the creditor may apply, within eighteen months from the date of default to the Collector within whose jurisdiction the debtor owns land, ordinarily resides or earns his livelihood or to such officer Revenue Officer as may be appointed in this behalf by the State Government, for the recovery of such instalment as an arrear of land revenue, and thereupon the Collector or such other Revenue Officer shall recover such instalment as an arrear of land revenue.
