Section 48(1)(c) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

(c)any area recorded as khudkasht of the proprietor, but brought under cultivation by him after the agricultural year 1945-46.

Legal Document View