Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Madhya Pradesh - Section Section 49 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 49. to 51. [Omitted] [Sections 49 to 51 were omitted by M.P. Act II of 1955. Section 238, Schedule III.].
