Section 16(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(2)The Sub-Divisional Officer shall, on his own motion or on the report under sub-rule (1), proceed under sub-section (9) of section 59 and after making such enquiry, as he may deem fit, determine the premium, re-assessed land revenue, penalty payable under sub- section (9) of section 59 and interest payable thereto and issue a demand notice to the Bhumiswami for depositing the amount payable and cause to be prepared a diversion sketch.
