Section 35(6) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(6)If any person entitled to a payment out of the compensation amount, refuses to accept such payment, the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] shall keep the amount in revenue deposit.
