Section 1 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
1. Short title and extent.
(1)This Act may be cited as Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950.(2)It extends to the whole of [Madhya Pradesh] [Madhya Pradesh means Mahakoshal Region vide M.P.A.L.O., 1956.].
