Section 81(2) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(2)The Revenue Officer shall, after making such enquiry as he deems fit, determine the amount of the grant and communicate the same to the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.].
