Section 16(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)The amount shall be paid within such time as may be specified by the District Committee. If default is made in the payment of such contribution within the time specified by the District Committee, the Collector or any Officer authorised by him in this behalf shall recover from the defaulter and pay the same to the owner of the land in such manner, as may be prescribed.
