Section 102 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
102. Resistance or obstruction to possession of immovable property.
(1)Where the purchaser is resisted or obstructed by any person in obtaining possession of the property, he may make an application to the Revenue Court complaining of such resistance or obstruction.(2)The Revenue Court shall fix a date for investigating the matter and shall summon the party against whom the application is made to appear and answer the same.(3)Where the Revenue Court is satisfied that the resistance or obstruction was occasioned.(a)by the defaulter or some other person at his instigation; or(b)by any person in the case of a purchase of land sold for arrears of land revenue due in respect thereof; he shall direct that the purchaser be put into possession of the property.
