Section 27L(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)Notwithstanding anything contained in sub-section (1) or any other enactment for the time being in force the Consolidation Officer shall if necessary, put any lessee or any mortgagee or other encumbrances entitled to possession by warrant, into possession of the holding or part of a holding to which his lease, mortgage or other encumbrance has been transferred under sub-section (1).
