Section 11B in The M.P. Ceiling On Agricultural Holdings Act, 1960
11B. Consequences of final disposal by Appellate or Revision Authority.
- If the final disposal of the case before the Appellate Authority or Revisional Authority results in-(i)declaration of title of land to a person other than the holder of land who has filed return under this Act; or(ii)declaration of land to be exempted from the provisions of this Act;(iii)entitlement of holder or person other than holder under any of the provisions of this Act;such person shall not be entitled for the land of which he had claimed the title or such holder shall not be entitled for the land in respect of which he had claimed exemption or the holder or such other person shall not be entitiled for land declared in his favour under (iii) above as the case may be, if such land already stands distributed in accordance with the provisions of this Act and in that event the provisions of sub-section (3) of Section 11A shall apply to such person or holder as the case may be.][12 Vesting of surplus land in the State. [Substituted by M.P. Act No. 37 of 1976. (w.e.f. 16-7-1976)]- All surplus land shall be deemed to be needed for a public purpose and shall vest in the State absolutely free from all encumbrances with effect from the date declaring it surplus under sub-section (6) of Section 11.Provided that if on such land any crop is standing such vesting shall take place after the crop has been harvested.]
