Section 11(2) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(2)If even after service of show cause notice, the Bataidar docs not handover the vacant possession and furnish the report of the same to the Tehsildar and he shall get him confined and punish him as provided in sub-section (1) and within thirty days from the date of receipt of application from the Bhumiswami, secure actual possession of land by using reasonable force and the amount of fine shall be recoverable as an arrear of land revenue:Provided that if the Tehsildar being satisfied that the Bhumiswami has smoothly received the possession of land then he may pass an order to release the Bataidar from civil imprisonment.
