Section 48(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(1)If the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] finds that in any village no land is reserved for the grazing of cattle or that the land so reserved is insufficient he may declare such area as he considers necessary as reserved for the purpose from out of the area specified below :(a)any area vesting in the State and situate within the limits of the village;(b)any area settled with the proprietor under Section 40;(c)any area recorded as khudkasht of the proprietor, but brought under cultivation by him after the agricultural year 1945-46.
