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State of Madhya Pradesh - Section
Section 176 in The M.P. Land Revenue Code, 1959
176. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 176. Abandonment of holding.- (1) If a bhumiswami ceases to cultivate his holding for two years either by himself or by some other person, does not pay land revenue and has left the village in which he usually resides, the[Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).]may, after such enquiry as he may deem necessary, take possession of the land comprising the holding and arrange for its cultivation by letting it out on behalf of the bhumiswami for a period of one agricultural year at a time.(2) Where the bhumiswami or any other person lawfully entitled to the land claims it within a period of three years from the commencement of the agricultural year next following the date on which the[Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).]took possession of the land, it shall be restored to him on payment of the dues, if any, and on such terms and conditions as the[Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).]may think fit.(3) Where no claim is preferred under sub-section (2) or if a claim is preferred and disallowed, the[Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).]shall make an order declaring the holding abandoned and the holding shall vest absolutely in the State Government, from such date as may be specified in that behalf in the order.(4) Where a holding is declared abandoned under sub-section (3), the liability of the bhumiswami for the arrears of revenue due from him in respect thereof shall stand discharged. |