Section 10 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
10. When the payment order in Form A in respect of the amount payable in lump sum and in Form B in respect of the amount payable in instalments have been delivered and details have been entered in the registers in Form C or D, as the case may be, an entry to this effect shall be made in the order-sheet of the revenue case and the case deposited in the record-room. Further action to make the payment will be taken in accordance with the entries made in the register.
