Section 165(9) in The M.P. Land Revenue Code, 1959
(9)[ Nothing in this section shall-(i)prevent a bhumiswami from transferring any right in his land by way of mortgage to secure payment of an advance made to him by co-operative society subject to the condition that the land shall not be sold to secure recovery, without exhausting the procedure prescribed in Section 154-A; or(ii)affect the right of any such society to secure recovery or an advance made to him, in accordance with the provisions of Section 154-A][(9-a) Nothing in this section shall prevent a bhumiswami who is a displaced person from transferring any right in his land to secure payment of an advance made to him by the Dandakaranya Development Authority or shall affect the right of that Authority to sell such right for the recovery of such advance.Explanation. - In this sub-section "displaced person" means a person displaced from the territories now comprised in East Pakistan who is resettled in Madhya Pradesh on or after the 1st day of April, 1957, under any scheme of resettlement of displaced persons sanctioned by the Central Government or the State Government.] [Inserted by M.P. Act No. 38 of 1961 (w.e.f. 8-12-1961).][(9-b) Nothing in this section shall prevent a bhumiswami from transferring any right in his land to secure payment of an advance made to him by a Commercial Bank for purpose of agriculture or improvement of holding or shall affect the right of any such Bank to sell such right for the recovery of such advance.] [Inserted by M.P. Act No. 9 of 1970 (w.e.f. 3-12-1969).]
