Section 23 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
23. Power of Claims Officer to require proof of validity and subsisting character of debts.
(1)On the date fixed for the hearing of the case, or on any subsequent day to which the hearing may be adjourned, the Claims Officer shall require proof of the validity and subsisting character of the secured debt or claim.(2)Where the debtor objects to the claim preferred by any creditor on the ground that the debt was not incurred or that is not binding on the debtor, the Claims Officer shall not determine the amount due on any such claim and nothing contained in Sections 24 to 27 shall apply to any such claim.
