Section 30 in Madhya Pradesh Bhudan Yagna Act, 1953
30. Partition of holding.
- [(1)] [Section 30 was renumbered as sub-section (1), by Madhya Pradesh Act 21 of 1954, Section 18(i).] If the land gifted to the Board forms a part of a holding, the Board or the [Bhudan holder] [Substituted for the words 'lessee', by Madhya Pradesh Act 21 of 1954, Section 18(1)(i).] concerned may apply to a Revenue Officer for possession and the Revenue Officer may, notwithstanding any provision in any law to the contrary, partition the holding and demarcate the land and apportion the rent [or the land revenue, as the case may be] [These sub-section was inserted, by Madhya Pradesh Act 21 of 1954, Section 18(1)(ii)].(2)[ If there are any arrears of rent or revenue, as the case may be, on holding the partitioned under sub-section (1), the Revenue Officer shall determine the portion of the arrears due on the part of the holding gifted to the Board and thereupon the Board and the Bhudan holder shall be liable to pay the portion of the arrears so determined and notwithstanding anything contained in [the Central Provinces Land Revenue Act, 1917, or the Berar Land Revenue Code, 1928] [This sub-section was inserted, by Madhya Pradesh Act 21 of 1954, Section 18(2).], as the case may be, the Board or the Bhudan holder shall not be liable for the arrears in respect of the remaining part of the holding].
