183. [ Service land. [Substituted by M.P. Act No. 23 of 2018]
(1)Any person holding land on the condition of rendering service as a Kotwar shall cease to be entitled to such land if he diverts such land to non-agricultural purposes.(2)Any right of a Kotwar in the service land shall not he transferred nor be transferable by way of sale, gift, mortgage, sub-lease or otherwise except by a sub-lease for a period not exceeding one year.(3)If a Kotwar dies, resigns or is lawfully dismissed, the service land shall pass to his successor-in-office.(4)The right of a Kotwar in such land shall not be attached or sold in execution of a decree nor shall a receiver be appointed to manage such land under section 51 of the Code of Civil Procedure, 1908 (No. 5 of 1908).(5)If a Kotwar contravenes or attempt to contravene the provisions of sub-section (1) and (2), without prejudice to any action that may be taken against him under the provisions of this Code or any other law, such service land may be taken back from him by the order of the Tahsildar and the Kotwar or any other person who unauthorisedly continue to remain in possession of the land may be ejected under section 248.(6)The service lands situated (a)in an urban area;(b)in such area for which development plan has been approved; or(c)in such area beyond the outer limit of urban area, as notified by the State Government,shall cease to be service land from the date as notified by State Government and the Tahsildar shall cause necessary changes in the land records.]
