Section 2(3)(k) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

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State of Madhya Pradesh - Subsection

Section 2(3)(k) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(k)"occupied land" means,-

(i)in relation to the Central Provinces, land held immediately before the date of vesting in absolute-occupancy, occupancy for village service, tenure, or land held as malik-makbuza, or land comprised in a home-farm;

(ii)in relation to the merged territories, land held by a raiyot, tenant or a village servant or land comprised in home-farm;

(iii)[Omitted] [Omitted by M.P.A.L.O., 1956.]

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State of Madhya Pradesh - Subsection

Section 2(3)(k) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950