Section 66C(5) in The M.P. Co-Operative Societies Rules, 1962
(5)Where any lawful original owner and judgement-debtor is resisted and prevented by any person from obtaining possession of the immovable property, that was leased out, the Recovery Officer shall put up the original owner, judgement-debtor in possession in the same manner as if the immovable property had been decreed to him by the decision of the Court.
