Section 2 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
2.
If, on receipt of the application, the Additional Deputy Commissioner considers that it is desirable in the public interest or in the interest of persons who, by custom or by virtue of any entry in the village administration paper, enjoy any right of user over such land to refuse permission, he may, for reasons to be recorded in writing, refuse such permission.
