Section 250(1) in The M.P. Land Revenue Code, 1959
(1)The Tahsildar shall, -(a)on application of a Bhumiswami or his successor-in-interest who has been improperly dispossessed, issue a show cause notice to the person occupying Bhumiswamis land to explain the grounds of his possession and make such enquiry as he thinks fit; or(b)on coming to know' that a Bhumiswami has been improperly dispossessed, on his own motion start proceedings under clause (a).
