Section 13(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(2)The land records, other than record of rights shall be updated after the Sub-Divisional Officer has confirmed the computation of premium and re-assessed land revenue under sub-rule (1) or after thirty days of the date of intimation given by the Bhumiswami under rule 11, whichever is earlier:Provided that if the Sub-Divisional Officer has communicated to the Bhumiswami to deposit difference of amount, if any, such land records shall be updated only after deposit of such difference of amount.
