250B. [ Failure to vacate land in favour of allottee of land to be an offence. [Inserted by M.P. Act No. 22 of 1988 (w.e.f. 16-8-1988).]
(1)If a person to whom land has been allotted in bhumiswami rights or as a Government lessee under a Patta granted to him in accordance with a scheme of distribution or disposal or allotment of land under executive powers of the State Government as may from time to time be adopted or sponsored by the State Government or any such scheme under any enactment for the time being in force and such person has not been able to take actual possession of the land so allotted to him, he may apply to the Tahsildar for putting him in actual possession of the land allotted to him under the Patta granted to him.(2)On receipt of the application, the Tahsildar shall by an order in writing, issue a direction-(i)to the person in possession of the land to vacate the same forthwith; or(ii)in the event of any person obstructing the taking over of possession or delivery of possession, to such person to remove such obstruction to enable delivery of possession, and on his vacating the land or removing the obstruction, deliver actual possession thereof to the bhumiswami or the Government lessee, as the case may be, entitled to hold the land under the Patta.(3)The Tahsildar may, if necessary, use such force including Police force as may be necessary to put the allottee in actual possession of the land.(4)If the person to whom direction is issued under sub-section (2) fails to comply with the direction, he shall be punishable with imprisonment for a term which may extend to three years and with fine or with both, and such non-compliance of direction is a continuing one, with further fine which may extend to one hundred rupees for everyday after the first during which the non-compliance is proved to have been persisted in.(5)The offence under this section shall be cognizable and non-bailable.]
