Section 55 in The Chit Funds (Madhya Pradesh) Rules, 1984
55. Issue of proclamation prohibiting private transfer of property.
- The Registrar when acting under clause (a) of Section 71 shall, at the time of signing a certificate effecting any property, issue a proclamation in Form XX and in the case of immovable property shall also forward a copy of the proclamation to the Tahsildar or any other revenue officer within whose jurisdiction the property is situated, who shall cause an entry about such certificate to be made in the record of rights.
