Section 17 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
17. Power to remove difficulties.
(1)If any difficulty arises in giving effect in any reason to the provisions of this Act, within the period of two years from the date of commencement of this Act, the State Government may by order notified in Gazette make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty.(2)A copy of the order passed under sub-section (1) shall as soon as may be after it is passed be laid on the table of Legislative Assembly.Form-A[See section 2(a) and section 4]AgreementThe Madhya Pradesh Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Vidheyak, 2016This agreement is made on the ............... day ............................ month ........................ year between Shri ................................. S/D/W/O. Shri .................................. aged ................ years, R/o ............................. (who herein after called as Bhumiswami) (under which their successors and assignees are also included) on the one part and Shri.......................................S/D/W/O .............. aged ........ years, R/o .......................................... (who herein after called as Bataidar) on the other (under which their successors are also included).
