Section 2(3)(m) 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]

State of Madhya Pradesh - Subsection

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

(m)"proprietor", in relation to-

(i)the Central Provinces, includes an inferior proprietor, a protected thekedar or other thekedar, or a protected headman;

(ii)the merged territories, means a muafidar including an ex-Ruler of an Indian State merged with [Madhya Pradesh] [Shall stand unmodified vide M.P.A.L.O., 1956.], a Zamindar, Ilaquedar, Khorposhdar or Jagirdar within the meaning of the Wajib-ul-arz, or any sanad, deed or other instrument, and a gaontia or a thekedar of a village in respect of which by or under the provisions contained in the wajib-ul-arz applicable to such village the muafidar, the gaontia, or the thekedar, as the case may be, has a right to recover rent or revenue from persons holding land in such village.

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

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

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