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 0] [Section 91] [Entire Act] State of Madhya Pradesh - Subsection Section 91(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (1)The State Government may make rules to carry out all or any of the purposes of this Act.
