Section 3 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
3. Batai.
(1)The Bhumiswami may entrust his agricultural land on Batai by executing an agreement in form-A;(2)A Bhumiswami belonging to an aboriginal tribe under clause (i) of sub-section (6) of section 165 of the Code may entrust his agricultural land situated in the notified area on Batai only to a member belonging to an aboriginal tribe of a notified area.(3)A Bhumiswami belonging to an aboriginal tribe in the areas other than the areas specified in clause (i) of sub-section (6) of section 165 of the Code, may entrust his agricultural land on Batai to a person not belonging to such aboriginal tribe subject to such permission of the collector, that shall be given with reasons to be recorded in writing.
