Section 61 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
61. Order as regards third person.
- After hearing any such third person and any such persons who may subsequently be ordered to appear, or where such third or other persons do not appear when so ordered, the Revenue Court may make such order -(a)as is herein before provided; or(b)upon such terms, if any, with respect to the lien, charge or interest, as the case may be, of such third or other persons as it may deem fit and proper.
