Section 35(3) in The M.P. Ceiling On Agricultural Holdings Act, 1960
(3)[ Where the land allotted under sub-section (1) is an orchard other than banana gardens and vine yards, the allotee shall maintain the orchard intact.] [Inserted by M.P. Act No. 13 of 1974 (w.e.f. 7-3-1974)]
