339F. [ Forfeiture of the land involved in illegal colonization. [Substituted by M.P. Act No. 29 of 2003.]
- The right, title and interest of the colonizer in the land under illegal colonization, shall upon and from the date of taking over management of the land under sub-section (2) of Section 339-E stand forfeited and vested in the Council free from all encumbrances.]
