Section 18 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
18. Executive Officer to prepare recovery statements and entries to be made in record of rights, etc.
(1)The Executive Officer shall within thirty days after the close of each financial year, prepare in respect of any scheme where under part of the work has been carried out during such year, an interim statement specifying therein-(i)the part of the work carried out;(ii)the cost of such part as calculated on the basis of the works cost, as recorded in the works register maintained by the Executive Officer;(iii)the interim amount to be recovered from the owners in respect of works so carried out;(iv)the period within which such amount is to be recovered;(v)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the owner;(vi)if in the case of any survey numbers or sub-divisions of survey number, the amount to be recovered under clause (iii) is to be recovered at a rate other than the general rate, such rate;(vii)the names of persons from whom such amount is recoverable;(viii)such other particulars as may be prescribed.(2)After the whole of the work under the scheme is carried out, the Executive Officer shall prepare-(a)the final statement specifying therein-(i)the work carried out;(ii)the total cost of the whole work;(iii)the balance after deducting from the total cost the interim amount set out in the interim statement;(iv)in relation to such balance the amount to be recovered from the owners as cost or part cost;(v)the period within which such amount is to be recovered;(vi)the names of persons whom such amount is recoverable;(vii)the general rate per acre or per rupee of assessment per annum at which the amount specified under clause (iv) should be recovered;(viii)if in the case of any survey number or subdivision of a survey number the amount recoverable from the owner thereof is to be recovered at a rate other than the general rate, such rate and a list of all such survey numbers or sub-divisions;(ix)the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such persons;(x)such other particulars as may be prescribed;(b)a map showing the work carried out in the village.(3)When a final statement is prepared under this Section, the Executive Officer shall send a duly authenticated copy thereof to the Collector who shall cause any rights and liabilities shown therein to be entered in the record of rights or where there is no record of rights, in such village record and in such manner as may be prescribed and it shall thereupon form part of such record of rights or such village record.
