Section 103(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)Where the Revenue Court is satisfied that the applicant was in possession of the property, on his own account, or on account of some person other than the defaulter, he shall direct that the applicant be put into possession of the property.
