Section 81 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
81. Application for rehabilitation grant.
- A proprietor entitled to receive rehabilitation grant, shall apply in writing in the prescribed form giving the prescribed particulars to a Revenue Officer for determination and payment of the grant.(2)The Revenue Officer shall, after making such enquiry as he deems fit, determine the amount of the grant and communicate the same to the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.].(3)On receipt of an intimation under sub-section (2), the Collector shall make payment of the grant in such manner as may be prescribed.
