Section 170(2) in The M.P. Land Revenue Code, 1959
(2)Where any land of a bhumiswami is sold in contravention of subsection (3) of Section 165, the Court by which such sale is ordered shall, on the application of the bhumiswami or any person who, if he survived the bhumiswami without nearer heirs would inherit the holding made within two years of such sale, set aside the sale and place the applicant in possession of the land subject to his accepting the liability for arrears of land revenue or any other dues which form a charge on the land.
