Section 251(2) in The M.P. Land Revenue Code, 1959
(2)Any person claiming in any such tank any interest other than the right of irrigation or nistar, may, within a period of [four years] [Substituted by M.P. Act No. 38 of 1961 (w.e.f. 2-10-1959).] from the date of vesting under sub-section (1), make an application in the prescribed form to the Collector for compensation in respect of his interest.[(2-a) The provisions of Section 239 shall apply to trees standing on the embankments of tank vested in the State Government under sub-section (1) as they apply to trees planted in an unoccupied land.] [Inserted by M.P. Act No. 38 of 1961 (w.e.f. 2-10-1959).]
