Section 1 in M. P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
1. Short title, extent and commencement.
(1)This Regulation may be called the Bombay Seals Act (Application to Scheduled Areas) Regulation, 1951.(2)It extends to the Scheduled Areas specified in the Schedule annexed hereto.(3)It shall come into farce at once.
