Section 3 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
3. Revocation of perpetual lease of forest land.
(1)Save as otherwise provided in this Act, on and from the appointed date all perpetual leases of forest land which were heretofore granted by special grant of, or contract with, the State Government or under the provision of any law or rule for the time being in force or in pursuance of any other instrument shall, notwithstanding anything contained in any such grant, contract, law, rule or instrument, stand revoked and resumed by the State Government.(2)Upon the revocation of perpetual leases under sub-section (1), the following consequences shall ensue, namely,-(a)all rights, titles and interest vesting in the lessee or any person having interest through the lessee in the forest land including land cultivable or barren, grass land; trees, plants not being trees (including grass, creepers, reeds and moss) or forest produce shall cease and shall stand resumed by the State Government free from all encumbrances, and the charge on any such right shall be a charge on amount payable for the lease hold right to the lessee under the provisions of this Act;(b)the interest of the lessee so revoked and resumed shall not be liable to attachment or sale in execution of any decree or other process of any Court, civil or revenue and any attachment existing at the appointed date and any other attachment passed before the said date shall, subject to the provisions of Section 73 of the Transfer of Property Act, 1881 (No. 4 of 1882), cease to be in force.
