Section 250(1) in The C.G. Land Revenue Code, 1959
(1)For the purpose of this section and Section 250-A bhumiswami shall include occupancy tenant and Government lessee.(1-a) If a bhumiswami is dispossessed of the land otherwise than in due course of law or if any person unauthorisedly continues in possession of any land of the bhoonmiswami to the use of which such person has ceased to be entitled under any provision of this Code, the bhumiswami or his successor-in-interest may apply to the Tahsildar for restoration of the possession,-(a)in case of bhumiswami belonging to a tribe which has been declared to be an aboriginal tribe under sub-section (6)of Section 165-(i)before the 1st July, 1978 in cases of unauthorised dispossession prior to the 1st July, 1976; and(ii)in any other cases within five years from the date of dispossession or from the date on which the possession of such person becomes unauthorised, as the case may be;(b)in case of a bhumiswami not covered by clause (a), within two years from the date of dispossession or from the date on which possession of such person becomes unauthorised, as the case may be.(1-b) The Tahsildar shall on coming to know that a bhumiswami has been dispossessed of his land otherwise than in due course of law, suo motu start proceedings under this section.
