Section 64 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
64. Reservation of grazing land.
(1)If the Collector finds that in any village no land is reserved for the grazing of cattle or that the land so reserved is insufficient he may declare such area as he considers necessary as reserved for the purpose from out of the area specified below :(a)any area vesting in the State and situate within the limits of the village;(b)any area reserved to the proprietor under Section 54;(c)any area held by the proprietor as nialik-inakbiiza under Section 53 and brought under cultivation by the proprietor after the 1st day of January, 1948.(2)Where any area referred to in clause (b) or (c) of sub-section (1) is reserved as the grazing land of a village the proprietor shall be paid compensation which shall be equal to the expense incurred by him in bringing the said land under cultivation.
