Section 24 in Madhya Pradesh Bhudan Yagna Act, 1953
24. Conditions of lease.
- The person to whom land is allotted under section 23 shall be recorded in village papers of record-of-rights as a Bhudan [holder] [Substituted for the word 'lessee' by Madhya Pradesh Act 21 of 1954, Section 14(i), (iii) and (v).] and shall hold the land subject to the following terms and conditions, namely :-(a)[ the holder shall be deemed to hold the land directly from the State Government and shall be liable to pay the land revenue that may have been or may be assessed on such land ; [Substituted by Madhya Pradesh Act 21 of 1954, Section 14(ii).](b)the rights of the holder shall, on his death, pass to his heirs] ;(c)the [holder] [Substituted for the word 'lessee' by Madhya Pradesh Act 21 of 1954, Section 14(i), (iii) and (v).] shall not transfer any interest in the land ;(d)the [holder] [The word 'holder' substituted for the word 'lessee' and the words 'under any circumstances' were omitted, by Madhya Pradesh Act 21 of 1954, Section 14(iv).] shall not sublet the land [* * *] [The word 'holder' substituted for the word 'lessee' and the words 'under any circumstances' were omitted, by Madhya Pradesh Act 21 of 1954, Section 14(iv).];(e)the [holder] [Substituted for the word 'lessee' by Madhya Pradesh Act 21 of 1954, Section 14(i), (iii) and (v).] shall not allow the land to lie fallow for a period in excess of two years ;(f)[ the holder shall pay the land revenue on the due date] [Substituted by Madhya Pradesh Act 21 of 1954, Section 14(vi).] ;(g)[ * * *] [Omitted, by Madhya Pradesh Act 21 of 1954, Section 14(vii).].
