Section 17E in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
17E. Determination and payment of amount.
- There shall be payable by the Executive Officer immediately on the expiration of the period of requisition specified in the order under sub-section (1) of Section 17-A, an amount calculated at the rate fixed under Section 17-D, in the following manner,-(a)where on the date of taking possession, the land was in actual occupation of a Bhumiswami, the whole amount so calculated shall be payable to the Bhumiswami; and(b)where on the date of taking possession, the land was in actual possession of an occupancy tenant or a tenant, out of the amount so calculated so much amount as is equal to the maximum rent payable to the Bhumiswami by the occupancy tenant, or by tenant, if he were an occupancy tenant for such land in accordance with Section 186 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall be payable to the Bhumiswami and the balance shall be payable to the occupancy tenant or the tenant, as the case may be.
