Section 36 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
36.
(1)The payment of any sum authorised to be made under orders passed under Rule 22 shall be made only to the person so authorised therein and not to be messenger on this behalf.(2)The payment may also be remitted to the payee through the authorised agent if he so desires on production of the payment order and power of attorney.
