Section 18(6) in The Chit Funds (Madhya Pradesh) Rules, 1984
(6)Where the immovable property, offered as security is situated outside the jurisdiction of the Registrar having jurisdiction over the chit, the inspection of the property shall, under the orders of the concerned State Government, be made by the Registrar having jurisdiction over such property who shall forward a report to the Registrar concerned as to the sufficiency of the security.
