Section 4 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
4. If the Additional Deputy Collector permits the clearing of land for cultivation, he shall specify in the permission the period within which the land after its clearance shall be brought under cultivation.
(iii)Rules regarding Assessment of Compensation (See Chapter III of the Act)-Notification No. 47-XXVIII, dated 29th February, 1951. - 1. The statement of claims under sub-section (1) of Section 12 of the Act, shall be filed in Form 1 of the Appendices to these rules within fifteen days from the date of vesting specified under Section 3 of the Act.
