Section 5(b) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
(b)On receipt of a recovery certificate from the Authority, the Recovery officer shall proceed to register a case immediately and issue demand notice to the debtor in Form II in the manner prescribed in the Madhya Pradesh Land Revenue Code, 1959 and rules made thereunder, within a period of fifteen days.
