Section 250(4) in The M.P. Land Revenue Code, 1959
(4)The person against whom an interim order has been passed under sub-section (3) may be required by the Tahsildar to execute a bond for such sum as the Tahsildar may deem fit for abstaining from taking possession of land until the final order is passed by the Tahsildar and if the person executing a bond is found to have entered into or taken possession of the land in contravention of the bond, the Tahsildar may foifeit the bond in whole or in part and may recover such amount as an arrear of land revenue.
