Section 81A(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(3)The State Government may make rules to carry out the purposes of this section and in particular such rules may provide for-(a)the form of application and the particulars to be given therein;(b)the manner in which the special annuity shall be paid;(c)the conditions of the grant of the special annuity].
