Section 91(2)(a) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

(a)the circumstances and manner in which clearings for cultivation or for any other purpose shall be made under Section 3;

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