Section 56(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Subject to any rules made by the State Government in this behalf and without prejudice to the provisions of Section 55, where any person is in arrears of rent payable in respect of any Board premises, the competent authority may by notice served in the manner laid down in Section 89 or 90 order that person to pay the same within such time not being less than ten days as may be specified in the notice. If such person refuses or fails to pay the arrears of rent within the time specified in the notice, such arrears may be recovered from him as arrears of land revenue.
