Section 8 in The Madhya Bharat Abolition of Jagirs Rules
8.
After issue of the memo in Form 'A' the following procedure shall be followed-(1)The jagir Commissioner shall issue an order sanctioning payment of the amount of compensation of instalment thereof, as the case may be, payable to the jagirdar as per meme in Form 'A', and for adjustment of amount of deductions as specified in the said Form. A copy of the order shall be forwarded to the Collector, Compensation Officer, Deputy Compensation officer and to the Accountant-General.(2)The Tahsildar shall be the drawing and disbursing officer and shall arrange to make the payment of compensation or the instalment oF the jagirdar ans also to the maintenance holder, co-sharer, Zamindar, etc., as specified in Form 'B'. The amount shall be drawn from the treasury by an abstract contingent bill and on payment of the amount to jagirdar or the payee, hid receipt shall be obtained in Form T. 60. The Tahsildar shall also arrange to make the adjustment of the amount deducted from Compensation or the instalment of compensation by drawing the amount from the head "65-Payment of compensation of land holders,m etc., on abolition of Zamindari system", and crediting it by a challan to the respective receipt head or the head of loans and advances, as the case may be.(3)The Tahsildar shall prepare in duplicate a detailed contingent bill of the amount drawn and disbursed during each month and shall send both the copies to the office of the jagir Commissioner. One copy shall be sent by the jagir Commissioner with the original voucher of payments, to the Accountant-General after countersigning the bill, and the duplicate copy shall be retained in his office for record.(4)The Deputy Compensation Officer shall maintain a proper account of the payment and adjustment so made in register in Form 'D' .
