Section 3(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)As soon as may be after the commencement of this Act, the Government shall by notification in the [Gazette] [Substituted by M.P.A.L.O. 1956 for the words 'Government Gazette'], appoint a date for the resumption of all Jagir-lands in the State.
