Section 6 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Niyam, 1981
6.
The authorised officer shall, after the expiry of the period specified in the notice issued under Rule 5, consider the objections received, if any, and if he is satisfied that the Bhumiswami occupant of a homestead was dispossessed otherwise than in the due course of law from the homestead or part thereof, he shall restore the possession of such occupant and award compensation under Section 5.
