Madhya Pradesh High Court
Ayyub Khan Jabarkhan vs Pundilal Baxilal on 31 July, 1967
Equivalent citations: AIR1968MP57, AIR 1968 MADHYA PRADESH 57, 1967 MPLJ 904 1967 JABLJ 822, 1967 JABLJ 822
ORDER
83. In accordance with the opinion of the majority the reference is answered by saying that the acquisition of the status of a pucca-tenant by a tenant or a sub-tenant of a tenant under Section 38 of the Madhya Bharat Zamindari Abolition Act, 1951 is automatic on the fulfilment by the tenant or a sub-tenant of a tenant, as the case may be, of the conditions as to deposit in the manner and to the extent provided in Section 38 and that an Additional Naib-Tahsildar can exercise the powers of a Tahsildar under that provision.
84. There will be no order as to costs of this reference.