Section 9(i) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(i)Where the amount is payable in one instalment, a payment order shall be prepared in Form A and delivered to the payee. Entries shall be made simultaneously in Part II of the Register in Form C and initialled by the [Collector] [Substituted by M.P.A.L.O., 1956.].
