Section 18(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)The Executive Officer shall within thirty days after the close of each financial year, prepare in respect of any scheme where under part of the work has been carried out during such year, an interim statement specifying therein-(i)the part of the work carried out;(ii)the cost of such part as calculated on the basis of the works cost, as recorded in the works register maintained by the Executive Officer;(iii)the interim amount to be recovered from the owners in respect of works so carried out;(iv)the period within which such amount is to be recovered;(v)the general rate per acre or per rupee of assessment per annum at which such amount is to be recovered from the owner;(vi)if in the case of any survey numbers or sub-divisions of survey number, the amount to be recovered under clause (iii) is to be recovered at a rate other than the general rate, such rate;(vii)the names of persons from whom such amount is recoverable;(viii)such other particulars as may be prescribed.
