Section 11 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
11. Immediately on receipt of the orders of the Sub-Divisional Officer for allotment of land to a Society and in case the society has opted to pay the premium in instalments, the Tahsildar shall ask the Society to execute an Agreement in Form IX and thereafter the Sub-Divisional Officer shall issue the Certificate in Form X and cause the Society to be placed in possession of the land allotted.
