Section 36(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(1)On an application made in that behalf by a secured creditor, the debt or claim owing to whom has not been determined by the Claims Officer by reason of an order under Section 21 or sub-section (2) of Section 23, the Collector shall pass an order withholding the payment of compensation to the proprietor in question for a period of three months from the date of the order.
