Section 23 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
23. Claim for arrears of rent not to be enforced against Board etc.
- No claim of the owner to any arrears of rent accrued or due in respect of the land for the period prior to the date of taking possession shall thereafter be enforced by any Court whether in execution of a decree or otherwise, against the State Government or the Board or the District Committee or against any person holding the land under the District Committee or against the land during the period such land is in the possession of the District Committee under sub-section (3) of Section 21 :Provided that in computing the period of limitation for a suit, or an application for the execution of decree, the time during which the enforcement of such claims is barred under this Section shall be excluded.
