Section 11 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Rules, 1974
11.
After determining the amount of compensation payable to the perpetual lessee, the Collector shall issue a notice in Form 'D' of not less than thirty days informing him that he should receive the amount within the aforesaid period and thereafter no interest shall be payable when the amount remains unpaid on account of a default on his part.
