Section 29 in Madhya Pradesh Bhudan Yagna Act, 1953
29. Ejectment of persons unlawfully in possession.
- Any person in possession of the land on the date of the order passed under section 17 and any person who takes possession, otherwise than in accordance with the law, of [the land received in donation for purposes of the Bhudan Yagna] [Substituted for the words 'the land vesting in the Board' by Madhya Pradesh Act 21 of 1954, Section 17(i)] may, on an application to a Revenue Officer by the Board or the [Bhudan holder] [Substituted for the word 'lessee', by Madhya Pradesh Act 21 of 1954, Section 17(ii).] concerned be ejected.
