Section 4 in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
4.
If the Additional Deputy Commissioner permits the clearing of land for cultivation, he shall specify in the permission the period within which the land after its clearance shall be brought under cultivation.[Rules regarding Assessment of Compensation (Chapter III of the Act)] [Published vide Notification No. 47-XXVIII, dated the 29th February, 1951.]
