Section 14 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
14. A monthly statement of payments in Form F, showing the amount of compensation and interest paid during the preceding month, shall be forwarded by the Deputy Commissioner by the 10th of the succeeding month to the Secretary to Government of Madhya Pradesh, Revenue Department.
