Section 6 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
6. Certain transfers to be void.
(1)Except as provided in sub-section (2), the transfer of any right in the property which is liable to vest in the State under this Act made by the proprietor at any time after the 16th March, 1950 shall, as from the; date of vesting, be void.(2)Where on application of the transferor or the transferee the Collector is satisfied that any transfer of property referred to in sub-section (1) was made by a proprietor in good faith and in the ordinary course of village management, he may declare that the transfer shall not be void after the date of vesting.
