Section 165(4) in The M.P. Land Revenue Code, 1959
(4)Notwithstanding anything contained in sub-section (1), no bhumiswami shall have the right to transfer any land-(a)in favour of any person who shall as a result of the transfer become entitled to land which together with the land, if any, held by himself or by his family will in the aggregate exceed such ceiling limits as may be prescribed;(b)[***] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).][Provided that-(i)nothing in this sub-section shall apply-(a)(i)in the case of transfer in favour of an institution established for a public, religious or charitable purpose or a transfer for industrial purpose or a transfer by way of mortgage;(ii)in the case of transfer in favour of Co-operative Society for industrial purpose or a transfer by way of mortgage subject, however, to the condition that no mortgage for agricultural purposes shall authorise sale for recovery of an advance in contravention of clause (b) of Section 147;(b)in the case of a transfer of land held for non-agricultural purposes] :[Provided further that in case of the transfer of land under sub-clause (a) of clause (i) of the preceding proviso for industrial purpose, the land shall be diverted under section 59 prior to such transfer.] [Substituted by M.P. Act No. 23 of 2018]Explanation.-For the purposes of this sub-section, a person's family shall consist of the person himself, the minor children and the spouse of such person living jointly with him and if such person is a minor then his parents living jointly with him.
