Section 7(1) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
(1)On receipt of the statement under Section 6, or if no statement is received within the period specified in sub-section (I) of Section 6, the Collector shall, after making such enquiry as he thinks fit and giving an opportunity to the lessee to be heard, determine the amount payable to the lessee in accordance with the principles set out in the Schedule and record in a statement in the prescribed form the details of the perpetual lease revoked in lieu of payment of such amount.
