Section 9(8) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(8)During the pendency of dispute of Bhumiswami and Bataidar, Revenue Court may give such interim order for compliance of the conditions of agreement as it deems appropriate:Provided that it shall not pass any such order, so that the Bataidar shall remain in possession of Land even alter the termination of agreement.
