Section 248(1) in The M.P. Land Revenue Code, 1959
(1)Any person who unauthorisedly takes or remains in possession of any unoccupied land, abadi, service land or any other which has been set apart for any special purpose under Section 237 [or upon any land which is the property of Government, or any authority, body corporate, or institution constituted or established under any State enactment,] may be summarily ejected by order of the Tahsildar and any crop which may be standing on the land and any building or other work which he may have constructed thereon, if not removed by him within such time as the Tahsildar may fix shall be liable to forfeiture. Any property so forfeited shall be disposed of as the Tahsildar may direct and the cost of removal of any crop, building or other work and of all works necessary, to restore the land to its original condition shall be recoverable as an arrear of land revenue from him. Such person shall also be liable at the discretion of the Tahsildar [to a fine with may extend to one lakh rupees] [Substituted 'to pay the rent of the land for the period of unauthorised occupation at twice the rate admissible for such land in locality and to a fine which may extend to [five thousand] rupees' by M.P. Act No. 23 of 2018] and to a further fine which may extend to twenty rupees for every day on which such unauthorised occupation or possession continues after the date of first ejectment. The Tahsildar may apply the whole or any part of the fine to compensate persons, who may in his opinion have suffered loss or injury from the encroachment :]Provided that the Tahsildar shall not exercise the powers conferred by this sub-section in regard to encroachment made by buildings or works constructed-(i)in the Mahakoshal region-(a)in areas other than the merged States before the first day of September, 1917;(b)in the merged States, before the third day of April, 1950;(ii)in the Madhya Bharat region, before the fifteenth day of August, 1950;(iii)in the Vindhya Pradesh region, before the first day of April, 1955;(iv)in the Bhopal region, before the eighth day of November, 1933; and(v)in the Sironj region, before the first day of July, 1958.Explanation.-For the purposes of this sub-section "Merged States" shall have the meaning assigned to it in the Madhya Pradesh Merged States Laws (State) Act, 1950 (XII of 1950).[(1-A) On a resolution duly passed by the Gram Panchayat in respect of any unauthorised possession, the Tahsildar shall start and complete the proceedings under this section within thirty days from the date of receipt of the information of such resolution and shall communicate the action taken by him to the Gram Panchayat.] [Inserted by M.P. Act No. 7 of 2000 (w.e.f. 15-3-2000).]
