Section 7 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
7. [Collector] [Substituted by M.P.A.L. (Second) Order, 1957.] to take possession of property vesting in the State.
- On the date of vesting, the Collector shall take charge of all lands, other than occupied lands and homestead and of all interests vesting in the State under Section 3.
