Section 9(b) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
(b)Where the Recovery Officer after execution of the recovery process has come to the conclusion that the amounts mentioned in the Recovery Certificate filed by the concerned Authority cannot be recovered, in part or full, for any reason, he shall also intimate the same to the Authority in Form VI. The Authority shall, it he has knowledge of realizable assets with the person (s) guarantor(s), bring these to the attention of the Recovery Officer. In the event the Authority is unable to locate other assets or fails to respond within three months from receiving Form VI from the Recovery Officer, the Recovery Officer shall return the certificate to the concerned Authority with his comments.
