Section 25 in Madhya Pradesh Bhudan Yagna Act, 1953
25. [ Ejectment of Bhudan holder on breach of conditions. [Substituted by Madhya Pradesh Act 21 of 1954, Section 15.]
- If any Bhudan holder commits a breach of any of the conditions (a) to (f) in section 24, the Revenue Officer may, after such enquiry as he deems fit, determine the right of the holder and the land shall thereupon vest in the State Government.
