Section 39 in The M.P. Ceiling On Agricultural Holdings Act, 1960
39. Taking possession of land vested in the State.
- Where under the provisions of this Act any land vests in the State, the Tahsildar may, after removing any obstruction that may be offered, forthwith take possession of the land and such land shall, subject to such rules as may be prescribed, be managed by the Collector until it is disposed of in accordance with the provisions of this Act.
