Section 37 in The M.P. Ceiling On Agricultural Holdings Act, 1960
37. Temporary leases of land liable to be allotted under Section 35.
(1)If in the case of land vesting in the State under this Act the Collector considers that allotment of such land under Section 35 is likely to take time and that with a view to preventing the land remaining uncultivated, it is necessary to take such a step, he may lease the land for cultivation to any agriculturist who has under personal cultivation land less than the ceiling area subject to the following conditions :-(i)the lease shall be for a period of one year;(ii)the lessee shall pay rent at the rate fixed by the Tahsildar subject to the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(iii)the lessee shall be liable to pay the land revenue and the other cesses payable in respect of the land;(iv)if the lessee fails to vacate the land on the expiry of the term of the lease, he shall be liable to be summarily evicted by the Tahsildar.(2)The amount of rent realised under sub-section (1) shall be credited to Government.Personal cultivation. - The expression 'to cultivate personally' has been defined in Section 2 (z-2) of the M.P. Land Revenue Code, 1959. See also Note (iii) under Section 2 (g) of the M.P. Abolition of Proprietary Rights etc. Act, 1950 (I of 1951).[Chapter VI A] [Inserted by Madhya Pradesh Act, No. 12 of 1974. (w.e.f. 7-3-1974)] Offences and Penalty
