Section 1(i) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(i)Rules under Section 3 (1) and 3 (3)-Notification No. 627-XII, dated the 27th January, 1951. - In exercise of the powers conferred by sub-sections (1) and (3) of Section 3 of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (I of 1951), the State Government are pleased to specify for the areas mentioned in column (1) of the Schedule annexed hereto the dates mentioned in the corresponding entries in column (2) of the said Schedule as the dates for the purposes of the said section :
