Section 178(5) in The M.P. Land Revenue Code, 1959
(5)[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]Explanation I.-For purposes of this section any co-sharer of the holding of a bhumiswami who has obtained a declaration of his title in such holding from a competent Civil Court shall be deemed to be a co-tenure holder of such holding.Explanation II.-[ x x x] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]
