Section 11(9) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(9)[ The competent authority shall dispose of the case-(i)to which Section 11-A applies, within six months from 1st November, 1988;(ii)which is pending with him on the 1st November, 1988 or which has been remanded to him before such date within six months from the 1st November, 1988;(iii)which may be remanded to him or initiated after 1st November 1988 within six months from the date of remand or intimation as the case may be :Provided that if the competent authority is unable to dispose of the case within the period aforesaid, it shall make report to-(i)the Board of Revenue where the competent authority is the Commissioner or Settlement Commissioner;(ii)the Commissioner where the competent authority is any other Revenue Officer;before the expiry of such period stating therein the reasons for its inability to do so and the Board of Revenue or the Commissioner as the case may be, may allow it such further period as it/he may consider necessary to dispose of such case. No record of the case or proceedings relating thereto shall be forwarded along with the report unless specially called for by the Board of Revenue/the Commissioner] [Inserted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988)].
