Section 9 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
9. Disposal of disputes.
(1)In case of any dispute arising between Bhumiswami and Bataidar, the Tehsildar may decide the case after inquiring as per the procedure prescribed.(2)An appeal shall lie from the order passed by Tehsildar to Sub-Divisional Officer under sub-section (1).(3)Application for Revision against the order of Sub-Divisional Officer under sub-section (2) shall made to the Divisional Commissioner whose decision thereon shall be final.(4)No application for revision shall be entertained against any interlocutory order.(5)Appeal or revision mentioned in sub-section (2) and (3), as the case may be shall be filed within Thirty days from the date of the order.(6)Tehsildar, Sub-Divisional Officer, Divisional Commissioner shall dispose the application, appeal or revision, as the case may be, filed before him, in maximum sixty days.(7)Where in any matter the Divisional Commissioner is of the opinion that the Tehsildar or Sub-Divisional Officer as the case may be, has not disposed the case within sixty days without any reasonable cause, then he may, after giving a proper opportunity of being heard to Tehsildar or Sub-Divisional Officer, as the case may be, impose a penalty of rupees one hundred for each of delay day, however the total amount of such penalty shall not exceed five thousand rupees.(8)During the pendency of dispute of Bhumiswami and Bataidar, Revenue Court may give such interim order for compliance of the conditions of agreement as it deems appropriate:Provided that it shall not pass any such order, so that the Bataidar shall remain in possession of Land even alter the termination of agreement.(9)If any stay order is passed then on the expiry of the term of agreement the stay order shall cease automatically and the Bhumiswami shall be given possession compulsorily.
