Section 1 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
1.
An application by a proprietor for clearing land classed as forest land, waste land or scrub jungle in the records of rights of an estate, mahal, alienated village or alienated land shall be made to the Additional Deputy Commissioner of the area. The application shall clearly state the purpose for which the land is required.
