Section 76 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
76. Duties.
- Every receiver so appointed shall -(a)furnish such security (if any) as the Revenue Court thinks fit, duly to account for what he shall receive in respect of such property;(b)submit his accounts at such periods and in such form as the Revenue Court directs;.(c)pay the amount due from him as the Revenue Court directs;and(d)be responsible for any loss occasioned to the property by his willful default or gross negligence.
