Section 3 in Rules Framed under the Madhya Pradesh 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 the 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.
