Section 15 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
15. The outstanding balance of compensation shown in the Registers in Forms C and D shall be periodically totalled and the totals compared with the figures of balance in the monthly statement of expenditure in Form F. The additions shall be made twice a year as soon as possible after the 31st March and the 30th September and they shall be worked out' in a bound register in Form G. Whenever discrepancies are discovered, steps shall be taken by the [Collector] [Substituted by M.P.A.L.O., 1956.] to remove them.
