Section 22(b) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(b)by setting it for such period and on such terms as may be fixed by the District Committee with the person or persons who on the date of taking possession of the land were in lawful possession of the land or were entitled to such possession or, if any such person is dead, with his successor-in-interest; or
