Section 18 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
18. Appointment of Claims Officers.
- The State Government shall, for the purpose of determining, the manner provided in this Chapter, the amount of secured debts or claims owed by proprietors divested of proprietary rights under this Act, appoint for any specified area, one or more Revenue Officers as Claims Officers.
