Section 3 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
3. Vesting of proprietary rights in the State.
(1)Save as otherwise provided in this Act, on and from a date to be specified by a notification by the State Government in this behalf, all proprietary rights in an estate, mahal, alienated village or alienated land, as the case may be, in the area specified in the notification, vesting in a proprietary of such estate, mahal, alienated village, alienated land, or in a person having interest in such proprietary rights through the proprietor,sha11 Pass from such proprietor or such other person to and vest in the State for the purposes of the State free of all encumbrances.(2)After the issue of a notification under sub-section (1), no right shall be acquired in or over the land to which the said notification relates, except by succession or under a grant or contract in writing made or entered into by or on behalf of the State; and no fresh clearings for cultivation or for any other purpose shall be made in such land except in accordance with such rules as may be made by the State Government in this behalf.(3)Different dates may be specified under sub-section (1) for different areas.(4)The State Government may vary the date specified under sub-section (1) at any time before such date.
