Section 177(2) in The M.P. Land Revenue Code, 1959
(2)If within three years of the date on which the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] takes possession of the land any claimant applies for the holding being restored to him, the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] may, after such enquiry as he thinks fit, place such claimant in possession of the land or reject his claim.
