Section 11 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
11.
(1)In the event of the death of a proprietor or a creditor, his legal representative will be entitled to receive the amount, and it shall be paid to him.(2)[ Where the legal representatives of a deceassed proprietor or creditor are members of a joint Hindu family, the karta of the family may, on an application made in that behalf to the [Collector] [Added by Notification No. 2377-145-XXVIII, dated 25-11-1953.] and subject to the execution of an indemnity bond with one surety in Form K receive the payment of the amount on behalf of himself and the other legal representatives].
