Section 165(11) in The M.P. Land Revenue Code, 1959
(11)Nothing in this section shall-(a)invalidate any transfer which was validly made; or(b)validate any transfer which was invalidly made; before the coming into force of this Code.Explanation.-For purposes of this section one acre of irrigated land shall be deemed to be equal to two acres of unirrigated land and vice-versa.
