Section 170(1) in The M.P. Land Revenue Code, 1959
(1)Where possession is transferred by a bhumiswami in pursuance of a transfer which is in contravention of sub-section (6) of Section 165 any person who, if he survived the bhumiswami without nearer heirs would inherit the holding, may,-(i)till the 31st December, 1978, in the case of transfer of possession prior to the 1st July 1976; and(ii)within [twelve years] of such transfer of possession, in subsequent cases,apply to the Sub-Divisional Officer to be placed in possession subject so far as the Sub-Divisional Officer may, in accordance with the rules made in this behalf determine to his acceptance of the liabilities for arrears of land revenue or any other dues which form a charge on the holding, and the Sub-Divisional Officer shall dispose of such application in accordance with the procedure as may be prescribed.]
