Section 15 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
15. The outstanding balance of compensation shown in the Registers in Forms C and D shall be periodically totalled and the totals compared with the figures of balance in the monthly statement of expenditure in Form F. The additions shall be made twice a year as soon as possible after the 31st March, and the 30th September, and they shall be worked out in a bound register in Form G. Whenever discrepancies are discovered, steps shall be taken by the Deputy Commissioner to remove them.
