Section 8(b) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(b)Amount recovered on account of excess interest paid -(i)If recovered during the same financial year - "22. - Interest on Debt and Other Obligations - 8. - Deduct - Excess Interest paid on Compensation to Malguzars".(ii)If recovered during other financial years - "XX. - Interest -Miscellaneous."
