Section 29 in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
29. Realisation of the amount due as arrears of land revenue.
(1)The Collector shall, as soon as may be, forward to the Tahsildar concerned an extract of the relevant entry in the register mentioned in Rule 28 for realising the amount due as arrears of land revenue.(2)The Tahsildar shall maintain a register in Form XVII showing the amount of tax and penalty recoverable as above.
