Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Land Revenue Code (Amendment) Act, 2013 34 of 2013 [16 September 2013] CONTENTS 1. Short title 2. Insertion of Section 162 3. Amendment of Section 258 Madhya Pradesh Land Revenue Code (Amendment) Act, 2013 34 of 2013 [16 September 2013] An Act further to amend the Madhya Pradesh Land Revenue Code, 1959. Be it enacted by the Madhya Pradesh Legislature in the Sixty-fourth Year of the Republic of India as follows:-- * Published in M.P. Rajpatra (Asadharan) dated 16-9-2013 Page 862. 1. Short title :- This Act may be called the Madhya Pradesh Land Revenue Code (Amendment) Act, 2013. 2. Insertion of Section 162 :- After Section 161 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) (hereinafter referred to as the principal Act), the following new Section shall be inserted, namely:-- "162. Disposal of certain land in unauthorised possession.-- (1) Notwithstanding anything contained in Section 248 and subject to rules made in this behalf, any land belonging to the State Government in such areas as notified in the official Gazette by the State Government, which is in unauthorised possession, shall be disposed of for agricultural and residential purposes, in government lessee rights by the Collector to such extent and on payment of such amount of premium and lease rent as may be prescribed. (2) If any land is disposed of under sub-section (1), all proceedings pending in any revenue court under Section 248 in respect of such land shall stand abated.". 3. Amendment of Section 258 :- In Section 258 of the principal Act, in sub-section (2), after clause (xxxvi), the following new clause shall be inserted, namely:-- "(xxxvii) the manner of disposal of land and amount of premium and lease rent to he paid under Section 162;".