Section 26 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
26. If on appeal, etc. the order of the Competent Authority is reversed or modified in any manner, entries in Register I filed with the relevant case shall be corrected by the Competent Authority accordingly and in doing so he shall invariably call back the copy of the register sent to the Collector wherein such correction shall be carried out by the Competent Authority under his signature simultaneously.
