Section 25(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)There shall be payable by the Collector as compensation on each anniversary of the date of taking possession until the date referred to in sub-section (2) of Section 24-(a)in respect of such land as is referred to in clause (a) of sub-section (1), the amount determined under sub-clause (i) thereof to the landlord and the amount determined under sub-clause (ii) to the tenant; and(b)in respect of any other land, the amount determined under clause (b) of sub-section (1) to the owner.
