Section 16 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
16. A statement in Form H showing the outstanding balance of compensation at the end of financial year shall, so long as the payments have not been made to all the proprietors, be forwarded by the 15th May by the Deputy Commissioner to (i) the Accountant-General, Madhya Pradesh, and (ii) the Secretary to Government, Madhya Pradesh, Revenue Department.
