[M.P. Act
No. 28 of 1961] [27th September, 1961] Received
the assent of the Governor on 27-9-1961; assent first published in the
"Madhya Pradesh Gazette" Extraordinary on 3-10-1961. An Act to repeal
certain enactments in force in the State. But it
enacted by the Madhya Pradesh Legislature in the Twelfth Year of the Republic
of India as follows :- This Act
may be called the Madhya Pradesh Land Utilisation Laws Repealing Act, 1961. The
enactments specified in the Schedule are hereby repealed. The Schedule (See Section 2) Year No. Enactments (1) (2) (3) 1950 38 The Madhya
Bharat Land Utilisation Act, Samvat 2007. 1947 V The United
Provinces Land Utilisation Act (1947), as extended to the former Bhopal State
by Government of India, Ministry of States Notification No. 136-J, dated the
3rd November, 1950. 1954 XXII The Rajasthan
Agricultural Lands Utilisation Act, 1954.Madhya Pradesh Land Utilisation Laws Repealing Act, 1961