Section 9(7) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(7)Where in any matter the Divisional Commissioner is of the opinion that the Tehsildar or Sub-Divisional Officer as the case may be, has not disposed the case within sixty days without any reasonable cause, then he may, after giving a proper opportunity of being heard to Tehsildar or Sub-Divisional Officer, as the case may be, impose a penalty of rupees one hundred for each of delay day, however the total amount of such penalty shall not exceed five thousand rupees.
