Section 12(5) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(5)Nothing in this section shall be construed to empower the bank to sell any land or interest therein of a person belonging to a tribe which has been declared to be an aboriginal tribe by the State Government by notification under sub-section (6) of Section 165 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), to a person not belonging to such tribe.
