50. Consent to agreement where land is held by non-resident proprietor.
- Where land is held by a proprietor of a village who does not reside in the village, the consent of the lambardar or lambardar-gumashta appointed for such land under Section 187 of the [Central Provinces Land Revenue Act, 1917,] [See now the M.P. Land Revenue Code (20 of 1959).] shall be binding on such proprietor in respect of such land if after receiving notice of the proposed agreement he fails within a week from the receipt of notice, to lodge an objection in writing with the canal officer taking the agreement.
