Section 6(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(1)Except as provided in sub-section (2), the transfer of any right in the property which is liable to vest in the State under this Act made by the proprietor at any time after the 16th March, 1950 shall, as from the; date of vesting, be void.
