Section 28 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
28. Recoveries of unpaid amount.
- Any creditor in whose favour an order under Section 27 has been passed may within one year apply to Civil Court for passing a preliminary decree for sale of the encumbered property and the Civil Court shall accordingly pass a preliminary decree for said fixing such time for payment as it may deem fit.
