Section 5 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
5. The Compensation Officer shall record a statement of compensation due to each proprietor in Form II and the details in Form III in respect of each village separately of property [vesting] [Substituted for the words 'which shall vest' vide correction slip No. 2 dated 3rd October, 1951.] in the State Government after acquisiting in lieu of the payment of compensation and shall supply a copy of the statement to the outgoing proprietor. The copy may be supplied either by tendering or delivering a copy thereof or sending such copy by post in a cover registered under the Indian Post Office Act, 1898, to a person to whom it is to be supplied or his authorised agent or, if the supply in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence or some place of public resort in the village in which the property is situated.
