Section 22(4) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(4)The State Government may, either approve the project or may approve it with such modifications as it may consider necessary or may return it to the Nigam to modify the same or to prepare a fresh project in accordance with such directions as the State Government may deem appropriate.
