Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(4) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (4)The State Government may vary the date specified under sub-section (1) at any time before such date.
