197. Right of certain persons to apply to set aside transfers by occupancy tenants.
(1)If an occupancy tenant transfers his rights in his holding or any portion thereof in contravention of Section 195, any co-tenant or any person who, if he survived the tenant without nearer heirs, would inherit the holding or the bhumiswami of whom such person holds the land, may apply to the Sub-Divisional Officer to be placed in possession and the Sub-Divisional Officer, may in accordance with the rules made under Section 258 place the applicant in possession subject to his acceptance of the liabilities of the occupancy tenant for arrears of rent and for advance for necessary expenses of cultivation.(2)Where more persons than one apply under sub-section (1), they shall be entitled to be placed in possession in the following order of priority :-(i)any person who if he survived the tenant would inherit the holding;(ii)co-tenant; and(iii)bhumiswami of whom the occupancy tenant holds the land.
