Section 5 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
5. Protection of rights of Bhumiswami.
(1)Notwithstanding anything to the contrary contained in any other law for the time being inforce, the Bataidar shall have no right to create charge of any kind on the land under agreement in addition to the rights mentioned in the agreement.(2)On expiry of the specified period of agreement or on breach of agreement, the land shall be automatically reverted to the Bhumiswami and the Bataidar shall be deemed dispossessed and the Bhumiswami shall be deemed in possession of land. No separate action or order shall be required in this regard.
