Section 250B(2)(ii) in The M.P. Land Revenue Code, 1959

[Cites 0, Cited by 0] [Section 250B(2)] [Section 250B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 250B(2)(ii) in The M.P. Land Revenue Code, 1959

(ii)in the event of any person obstructing the taking over of possession or delivery of possession, to such person to remove such obstruction to enable delivery of possession, and on his vacating the land or removing the obstruction, deliver actual possession thereof to the bhumiswami or the Government lessee, as the case may be, entitled to hold the land under the Patta.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 250B(2)(ii) in The M.P. Land Revenue Code, 1959