Section 80 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
80. Payment or deposit of amount how made.
- In this part any reference to payment or deposit made or tendered to Revenue Court or officer or person conducting, sale shall be construed as the deposit of such amount as directed by the Revenue Court who has ordered the sale -(a)in the government treasury;(b)in the bank account of the.organisation whose dues are being recovered; or(c)in the bank account of the defaulter to pay the balance amount after deducting the amount due and costs.
