Section 10 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
10. Breach of agreement.
- On receiving an application of the party aggrieved by non compliance or violation of any condition of agreement or breach of agreement, the Tehsildar, by issuing show cause notice require the other party, to immediately stop such violation or breach and comply the agreement and personally furnish a compliance report of this effect otherwise show cause as to why he should not be punished with a fine of maximum ten thousand rupees per hectare. After considering the reply of show cause notice, evidence on affidavit and hearing both the panties, the Tehsildar may pass appropriate order for compliance of agreement and the case shall be disposed of after ascertaining the compliance of the order :Provided that if the Tehsildar is satisfied that the compliance of the agreement is not possible, then he shall terminate the agreement and determine the claims of both the parties and may punish the party responsible for breach of agreement with fine at the rate of rupees ten thousand per hectare which shall be recoverable as an arrear of land revenue.
