Section 9(ii) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(ii)Where the amount is payable in instalments, the [Collector] [Substituted by M.P.A.L.O., 1956.] shall prepare a payment order in Form B, showing the dates on which the various instalments shall be paid and deliver it to the payee concerned. A payment order in Form A shall also be delivered to the payee for the amount payable as first instalment and subsequently on the production of the order in Form B on the date of payments, a payment order shall be prepared in Form A and delivered to him. The [Collector] [Substituted by M.P.A.L.O., 1956.] shall make entry in Form B of the fact of having delivered the payment order in Form A and initial the entries and return it to the payee for record. The [Collector] [Substituted by M.P.A.L.O., 1956.] shall, before delivering the order in Form A, make entries in Part II of the Register in Form D and initial them.
