Section 8 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
8. If, in consequence of any proceedings under section 15(2) and (3) of Act, the quantum of compensation payable is revised, the instalments shall be refixed and payment made accordingly, any difference being paid through a supplementary voucher in Form A in accordance with the procedure prescribed in rule 9 of these rules. Where an excess payment has been made, the excess amount of compensation and interest paid shall be recovered out of any subsequent instalment by short drawal. Where, however, the excess amount has been paid in one instalment or where it cannot be recovered out of the subsequent instalments, it shall be recoverable as an arrear of land revenue if within one month from the date of the communication of the order in such proceedings the payee fails to refund the excess amount. The excess amount so recovered should be credited into the treasury under the following heads
(a)Amount recovered on account of excess compensation paid - "65. - Payment of Compensation to Landholders on the Abolition of Malguzari System - Deduct ? Receipt and Recoveries on Capital Account."(b)Amount recovered on account of excess interest paid -(i)If recovered during the same financial year - "22. - Interest on Debt and Other Obligations - 8. - Deduct - Excess Interest paid on Compensation to Malguzars".(ii)If recovered during other financial years - "XX. - Interest -Miscellaneous."
