Section 24(3) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(3)The Officers authorised under sub-section (2) may cause a notice of demand to be served on any defaulter before the issue of any process under Section 147 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) for the recovery of any arrears.
