Section 250B(2) in The M.P. Land Revenue Code, 1959
(2)On receipt of the application, the Tahsildar shall by an order in writing, issue a direction-(i)to the person in possession of the land to vacate the same forthwith; or(ii)in the event of any person obstructing the taking over of possession or delivery of possession, to such person to remove such obstruction to enable delivery of possession, and on his vacating the land or removing the obstruction, deliver actual possession thereof to the bhumiswami or the Government lessee, as the case may be, entitled to hold the land under the Patta.
