Section 14 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
14. A monthly statement of payments in Form F showing the amount of compensation and interest paid during the preceding month, shall be forwarded by the [Collector] [Substituted by M.P.A.L.O., 1956.] by the 10th of the succeeding month to the Secretary to Government of Madhya Pradesh, Revenue Department.
