Section 9(iv) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(iv)If any payee, however, desires that the payment should be made at a treasury in another district, the Deputy Commissioner shall send a copy of the register in Form C or D, as the case may be the Deputy Commissioner of that district, and make entry to this effect in the register and initial it. The Deputy Commissioner of the latter district shall insert the copy of the register in Form C or D in the corresponding register of the tahsil in which the treasury at which payment is sought lies, and shall make payment as if the compensation was payable in respect of the property vesting in the State in that tahsil.
