Section 5(4) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(4)The registering officer shall furnish to the Collector or such other officer as may be authorised by him in writing in this behalf, particulars relating to every transfer of land made on or after [the 1st January 1971] [Substituted by M.P. Act No. 20 of 1974 (w.e.f. 7-3-1974.)] and before the appointed day, in such form and within such period as may be prescribed.
