Section 13 in The M.P. Ceiling On Agricultural Holdings Act, 1960
13. Consequence of vesting.
- With effect from the date of vesting-(i)all rights, title and interests of the holder in the surplus land or of any person having interest in such land through him shall cease; and(ii)all arrears of revenue, cesses or other dues, in respect of the land so vesting and due by the holder for any period prior to the date of vesting, shall continue to be recoverable from such holder and may, without prejudice to any other mode of recovery, be realized by deducting the amount from the compensation money payable to such holder under this Act.
