Section 12(4) in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
(4)A sale by a bank of land or interest therein or any other immovable property in terms of this section shall be subject to the provisions of any other law for the time being in force providing for restrictions on purchase of land by non-agriculturists or in excess of ceiling limit or involving fragmentation of land below a specified limit.
