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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000

(2)If for meeting any specific contingency, the Bhumiswami wants to withdraw an amount more than that specified in sub-rule (1) at a time, he shall apply to the Collector in writing for the same spelling out the details of the contingency. The Collector shall quickly make necessary inquiry about the requirement, and on being satisfied about the genuineness of the need, shall authorise withdrawal of such large amount as is considered appropriate by him. While assessing the needs of the applicant, the Collector shall also see if such need of the applicant can be otherwise satisfied under any beneficiary oriented welfare schemes available to the applicant, and if so, he shall be helped accordingly and his application for larger withdrawal be rejected /amended.