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State of Madhya Pradesh - Section
Section 250A in The M.P. Land Revenue Code, 1959
250A. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 250A. [ Confinement in civil prison on failure to restore possession under Section 250. [Inserted by M.P. Act No. 15 of 1980 (w.e.f. 24-10-1980).]- (1) If any person continues in unauthorised occupation or possession of land for more than seven days after the date of order for restoration of possession under Section 250, then without prejudice to the compensation payable under sub-section (6) or the fine under sub-section (9) of the said section the Sub-Divisional Officer shall cause him to be apprehended and shall send him with a warrant to be confined in a civil prison for a period of fifteen days in case of first order for restoration of possession and shall cause him to be apprehended and shall send him with a warrant to be confined in such prison for a period of three months in case of second or subsequent orders for restoration of the possession to such bhumiswami :Provided that no action under this section shall be taken unless a notice is issued calling upon such person to appear before the Sub-Divisional Officer on a day to be specified in the notice and to show cause why he should not be committed to the civil prison :Provided further that the Sub-Divisional Officer may order the release of such person from detention before the expiry of the period mentioned in the warrant if he is satisfied that the unauthorised possession has been vacated :Provided also that no woman shall be arrested or detained under this section.(2) The State Government may make rules for the purpose of carrying into effect the provisions of sub-section (1).] |