Section 5 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
5. The Compensation Officer shall record a statement of compensation due to each proprietor in Form II and the details in Form III in respect of each village separately of property vesting in the State Government after acquisition in lieu of the payment of compensation and shall supply a copy of the statement to the out-going proprietor. The copy may be supplied either by tendering or delivering a copy thereof or sending such copy by post in a cover registered under the Indian Post Offices Act, 1898, to a person to whom it is to be supplied or his authorized agent or, if the supply in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence or some place of public resort in the village in which the property is situated.
