Section 2(3)(q) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

(q)"village site" means;

(i)in relation to the [Central Provinces] [Shall stand unmodified throughout the whole Act vide M.P.A.L.O., 1956.], the abadi in an estate or mahal;

(ii)in relation to the merged territories, the abadi in an estate or mahal;

(iii)[Omitted.] [Omitted by M.P.A.L.O., 1956.]

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