Section 12(3) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(3)If the bank has to lease out any land acquired by it under sub-section (1) pending sale thereof as prescribed in sub-section (2), the period of lease shall not exceed one year at a time and the lessee shall not require any interest in that property, notwithstanding any provisions to the contrary in any other law for the time being in force.
