Section 8(2) in The Madhya Bharat Abolition of Jagirs Rules
(2)The Tahsildar shall be the drawing and disbursing officer and shall arrange to make the payment of compensation or the instalment oF the jagirdar ans also to the maintenance holder, co-sharer, Zamindar, etc., as specified in Form 'B'. The amount shall be drawn from the treasury by an abstract contingent bill and on payment of the amount to jagirdar or the payee, hid receipt shall be obtained in Form T. 60. The Tahsildar shall also arrange to make the adjustment of the amount deducted from Compensation or the instalment of compensation by drawing the amount from the head "65-Payment of compensation of land holders,m etc., on abolition of Zamindari system", and crediting it by a challan to the respective receipt head or the head of loans and advances, as the case may be.
