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State of Madhya Pradesh - Section
Section 169 in The M.P. Land Revenue Code, 1959
169. [ [Deleted by M.P. Act No. 23 of 2018]
****] [Substituted by M.P. Act No. 2 of 1990 (w.e.f. 6-2-1990).]| 169. [ Unauthorised lease etc. [Substituted by M.P. Act No. 15 of 1980 (w.e.f. 24-10-1980).]- If a bhumiswami-(i) leases out for any period any land comprised in his holding in contravention of Section 168; or(ii) by an arrangement which is not a lease under sub-section (1) of Section 168 allows any person to cultivate any land comprised in his holding otherwise than as his hired labour and under that arrangement such person is allowed to be in possession of such land for a period exceeding two years without being evicted in accordance with Section 250;the rights of an occupancy tenant shall, -(a) in the case of (i) above, thereupon accrue to the lessee in such land; and(b) in the case of (ii) above, on the expiration of a period of two years from the date of possession, accrue to such person in that land :Provided that nothing in this section shall apply to a land comprised in the holding of a bhumiswami belonging to a tribe which has been declared to be an aboriginal tribe under sub-section (6) of Section 165 and which is leased out by him or in respect of which he has made an arrangement as aforesaid, as the case may be.] |