Section 13 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
13. As soon as entries in Part I of the Registers in Forms C and D for all the proprietors of the district have been completed, the Deputy Commissioner shall forward a statement in Form E to the Secretary to the Government of Madhya Pradesh, Revenue Department, and a copy thereof to the Accountant-General, Madhya Pradesh showing the details of the compensation that will be payable during the various years.
