Section 5(2) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(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.
