Section 189(2) in The C.G. Land Revenue Code, 1959
(2)On receipt of the application, the Sub-Divisional Officer shall, after hearing the parties and making such further enquiry as may be necessary decide the application :Provided that the right of resumption shall be limited to the area which together with the area already under the personal cultivation of the bhumiswami shall not exceed twenty-five acres of unirrigated land :Provided further that no resumption shall be allowed so as to reduce the total area of land in possession of the occupancy tenant below :(i)twenty-five acres of unirrigated land if the occupancy tenant has been holding such land from a bhumiswami not belonging to any of the classes mentioned in sub-section (2) of Section 168, for more than five years prior to the coming into force of this Code;(ii)ten acres in any other case.
