Section 103(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where in any case to which sub-rule (3) of rule 102 does not apply, the Revenue Court is satisfied that the resistance or obstruction was caused by any person claiming in good faith to be in possession of the property on his own account or on account of some person other than the defaulter, the Revenue Court shall make an order dismissing the application made under rule 102.
