Section 177(1) in The M.P. Land Revenue Code, 1959
(1)If a bhumiswami whose land has been assessed for the purpose of agriculture under Section 59, or who holds land for dwelling purposes, dies, without known heirs, the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] shall take possession of his land and may lease it for a period of one year at a time.
