Section 8 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
8. Devolution in case of transfer or dentil.
(1)The right derived to Bataidar on the basis of agreement shall not be transferable.(2)In case of transfer of title during the period of Batai agreement, the persons getting title of the land shall be deemed substituted as Bhumiswami and he shall be bound to follow the agreement.(3)On the death of Bataidar, the rights mentioned in the agreement shall be passed on to his legal heirs:Provided that an heir may refuse to cam such right.
