Section 103 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
103. Orders regarding delivery of possession after sale.
(1)Where in any case to which sub-rule (3) of rule 102 does not apply, the Revenue Court is satisfied that the resistance or obstruction was caused by any person claiming in good faith to be in possession of the property on his own account or on account of some person other than the defaulter, the Revenue Court shall make an order dismissing the application made under rule 102.(2)Where any person other than the defaulter is dispossessed of immovable property by the purchaser of such property, he may make an application to the Revenue Court complaining of such dispossession.(3)The Revenue Court shall fix a date for investigating the matter and shall summon the purchaser to appear and answer the same.(4)Where the Revenue Court is satisfied that the applicant was in possession of the property, on his own account, or on account of some person other than the defaulter, he shall direct that the applicant be put into possession of the property.(5)Any party not being a defaulter against whom an order is made under sub-rule (3) of rule 102 or sub-rule (1) or sub-rule (4) of this rule, may institute a suit to establish the right which he claims to the present possession of the property but subject to the result of such suit, if any, the order shall be conclusive.Part-IX Proceedings by or against minor and person of unsound mind
