Section 22 in Madhya Pradesh Bhudan Yagna Act, 1953
22. Power of Board to leases.
- Notwithstanding granting anything provided in any law to the contrary,-(i)the Board shall have power to [allot] [Substituted for the words 'lease out' and 'lessee' respectively, by Madhya Pradesh Act 21 of 1954, Section 13.] the land vesting in it; and(ii)the [allottee] [Substituted for the words 'lease out' and 'lessee' respectively, by Madhya Pradesh Act 21 of 1954, Section 13.] shall not have and shall not be entitled to claim any rights except as provided for in this Act.
