Section 177(4) in The M.P. Land Revenue Code, 1959
(4)If no claimant appears within three years from 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 or if a claimant whose claim have been rejected under sub-section (2) does not file a suit within one year as provided in sub-section (3), the [Tahsildar] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] may sell the deceased bhumiswami's right in the holding by auction.
