Section 242(5) in The M.P. Land Revenue Code, 1959
(5)The [Sub-Divisional Officer] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] may, on the application of any person interested therein or on his own motion, modify an entry or insert any new entry in the Wajib-ul-arz on any of the following grounds(a)that all persons interested in such entry wish to have it modified; or(b)that by a decree in a civil suit it has been declared to be erroneous; or(c)that being founded on a decree or order of a Civil Court or on the order of a Revenue Officer it is not in accordance with such decree or order; or(d)that being so founded, such decree or order has subsequently been varied on appeal, revision or review; or(e)that the Civil Court has by a decree determined any custom existing in the village.
