Section 66C in The Chhattisgarh Co-operative Societies Rules, 1962
66C. Procedure for reversion of the land to the Judgement-debtor.
(1)Prior to the expiry of the lease period, the Judgement-debtor whose land was leased out under the provisions of Rule 66-A, may apply to the Recovery Officer for reversion of his land to him. He shall enclose a certified copy of the certificate given to him under sub-rule (iii) of Rule 66-A.(2)The Recovery Officer shall made an order directly to the leaseholder to handover the possession of the land to the original Judgement-debtor.(3)He shall also issue a certificate of termination of the lease, and reversion of the land to the original Judgement-debtor bearing his seal and signature to the original Judgement-debtor. The certificate shall state the property is reverting, the name of the Judgement-debtor to whom the property now reverts. The certificate shall be conclusive evidence of the fact of the termination of the lease and reversion of the land to the original Judgement-debtor in all the Courts and Tribunals, where it will not be necessary to prove it and no proof of the seal and signature of the Recovery Officer shall be necessary, unless the authority before whom it is produced, shall have reason to doubt its genuineness.(4)An order made under this sub-rule shall be final and shall not be liable to be questioned in any Court or other legal proceedings.(5)Where any lawful original owner and Judgement-debtor is resisted and prevented by any person from obtaining possession of the immovable property, that was leased out, the Recovery Officer shall put up the original owner, Judgement- debtor in possession in the same manner as if the immovable property had been decreed to him by the decision of the Court.(6)The retention of the land beyond the period of the lease will be unlawful and subject to penalty of Rs. 10/- per day per acre to be paid to the original owner of the land.]
