Section 58(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)If on enquiry made under sub-section (1) the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] is satisfied that there are good grounds for an order under this sub-section, he may make an order requiring such person, or, in the case of a deceased person, his legal representative inherits his estate, to repay or restore the money or property and any part thereof, with interest at such rate, or to pay contribution to such extent as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may consider just and equitable :Provided that no order under this sub-section shall be made unless the person concerned has been given a reasonable opportunity of being heard in the matter :Provided further that the liability of a legal representative of the deceased shall be to the extent of the property of the deceased which inherited by such legal representative.
