(1)If a transfer of land is made in contravention of the provisions of clause (a) of sub-section (4) of Section 165 so much of the land as is in excess of the prescribed ceiling limit with the transferee shall, after its selection by the transferee within the prescribed period and demarcation by a Sub-Divisional Officer in accordance with such rules as may be made in that behalf, stand forfeited to the State Government :Provided that if the transferee fails to make the selection within the prescribed period such selection shall be made by the Sub-Divisional Officer.(2)[ ***] [Omitted by M.P. Act No. 25 of 1964.](3)The Sub-Divisional Officer shall in the cases referred to in sub-sections (1) and (2) fix the land revenue in the prescribed manner in respect of the land left with the transferee.
