Section 11(2) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(2)The transferor shall, for the purpose of this Act, be deemed to be the holder of land the transfer of which-(i)has been declared to be void under sub-section (1) of Section 4; or(ii)has been found by the competent authority, on such enquiry as may be prescribed to be in contravention of the provisions of subsection (1) of Section 5.
