(1)The following person shall be [***] [Omitted 'primarily' by M.P. Act No. 23 of 2018] liable for the payment of the land revenue assessed on a holding-(a)in a bhumiswami's holding the bhumiswami;(b)in a holding consisting of land leased by the State Government the lessee thereof.(2)When there are more than one bhumiswami or lessee in a holding, all such bhumiswamis or lessees, as the case may be, shall be jointly and severally liable to the payment of the land revenue on such holding
