Section 10 in The M.P. Resettlement of Displaced Landholders (Land Acquisition) Rules, 1961
10.
(1)The allotment committee shall meet at such place and at such time as the Collector may direct.(2)The allotment committee shall examine the applications of the displaced landholders for allotment of land and make such other enquiry as may be deemed necessary and submit its recommendations in respect of each applicant.
