Section 3 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
3. Permission for clearing land for cultivation shall be granted if the following conditions are fulfilled :
(i)the land is not within the radius of 15 miles from the limits of any municipal committee or notified area committee;(ii)the existing area under cultivation with the proprietor is insufficient for the needs of the proprietor;(iii)the land proposed to be brought under cultivation has a soil suitable for being cultivated and the circumstances of the proprietor are such that he would be able to cultivate the additional land
