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State of Madhya Pradesh - Section

Section 5 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

5. Duties of Resettlement Commissioner.

- Subject to the provisions of this Act, the Resettlement Commissioner shall be in overall charge of the resettlement programme of the State Government and shall implement the same within the frame work of the policy of the State Government relating to resettlement of displaced persons.