Section 9(2) in The Madhya Bharat Abolition of Jagirs Rules
(2)If the jagirdar or the person entitled to get compensation does not appear to receive the amount personally, but gives and authority letter in favour of any other person, and applies in writing that the amount may be paid to the person producing the authority letter, the amount shall be paid to such person on proper identification. The receipt of the original payee and of the person producing the authority letter shall be obtained as per rule of the Subsidiary Treasury Rules.
