Section 165(5) in The M.P. Land Revenue Code, 1959
(5)Notwithstanding anything to the contrary in any other enactment for the time being in force, no land of a bhumiswami shall, in execution of a decree or order of a Court, be sold to any person who as a result of such sale shall become entitled to land which together with the land, if any, held by himself or by his family will in the aggregate exceed such ceiling limits as may be prescribed :[Provided that nothing in this sub-section shall apply in the case of a co-operative society where any land is to be sold in execution of a decree or order passed in favour of such society after exhausting the procedure prescribed in Section 154-A.] [Substituted by M.P. Act No. 2 of 1990 (w.e.f. 6-2-1990).]Explanation. - For the purposes of this sub-section , the expression "a person's family" shall have the same meaning as assigned to it in sub-section (4).
