Section 15(2) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(2)If any owner of the land included in the scheme desires to carry out himself under technical guidance provided free by the District Committee, any works which under the scheme are to be carried out in his land by the District Committee at the cost or part of the cost of the owner he shall give notice in writing to that effect to the District Committee, or the Executive Officer within twenty-one days of the final publication of the scheme under Section 12.
