Section 177(4) in The C.G. Land Revenue Code, 1959
(4)If no claimant appears within three years from the date on which the Tahsildar took possession of the land or if a claimant whose claim have been rejected under sub-section (2) does not file a suit within one year as provided in sub-section (3), the Tahsildar may sell the deceased bhumiswami's right in the holding by auction.
