Section 102(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)Where the Revenue Court is satisfied that the resistance or obstruction was occasioned.(a)by the defaulter or some other person at his instigation; or(b)by any person in the case of a purchase of land sold for arrears of land revenue due in respect thereof; he shall direct that the purchaser be put into possession of the property.
