Section 13 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
13.
(1)On the receipt of intimation of diversion under rule 11, the Sub- Divisional Officer shall, within thirty days, check the correctness of the computation made by the Bhumiswami and communicate to the Bhumiswami either confirming such computation or informing him the correct amount of premium and land revenue payable in the manner directed by the State Government.(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.
