Section 9(c) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(c)Where the amount is placed in Revenue Deposits, the [Collector] [Substituted by M.P.A.L.O., 1956.] shall give notice to the payee of such deposits specifying the treasury in which the deposit has been made.
