Section 11 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
11.
(1)In the event of the death of proprietor or a creditor, his legal representative will be entitled to receive the amount, and it shall be paid to him.(2)[ Where the legal representatives of a deceased proprietor or creditor are members of a joint Hindu family, the karta of the family may, on application made in that behalf to the Deputy Commissioner, and subject to the execution of an indemnity bond with one surety in Form K, receive payment of the amount on behalf of himself and the other legal representatives.] [Inserted vide Notification No. 2377-145 - XXVIII, dated the 25th November, 1953.]
