Section 23(3) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(3)If after enquiry the amount deposited by the applicant is found to be less than the amount determined to be due from the applicant under Section 22, the Tahsildar shall by order in writing direct him to deposit within a reasonable time the further amount in the treasury and if he fails to deposit the said sum accordingly, his application shall be rejected.
