Section 17E(b) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(b)where on the date of taking possession, the land was in actual possession of an occupancy tenant or a tenant, out of the amount so calculated so much amount as is equal to the maximum rent payable to the Bhumiswami by the occupancy tenant, or by tenant, if he were an occupancy tenant for such land in accordance with Section 186 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) shall be payable to the Bhumiswami and the balance shall be payable to the occupancy tenant or the tenant, as the case may be.
