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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(1)(c) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(c)any area held by the proprietor as nialik-inakbiiza under Section 53 and brought under cultivation by the proprietor after the 1st day of January, 1948.