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State of Madhya Pradesh - Section

Section 36 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985

36. Repeal.

- The Madhya Pradesh Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhyadesh, 1985 (No. 3 of 1985) is hereby repealed.The First Schedule[See Section 17 (4)]Acquisition of land from Holdings for Allotment to Displaced Persons
Size of holding Area to be acquired in hectare
(a) Not more than 4 hectares Nil.
(b) Between 4 to 6 hectares The area in excess of 4 hectares but not more than onehectare.
(c) Between 6 to 8 hectares The area in excess of 6 hectares but not more than threehectares.
(d) Between 8 to 10 hectares The area in excess of 6 hectares but not more than threehectares.
(e) Between 10 to 12 hectares The area in excess of 7 hectares but not more than fourhectares.
(f) More than 12 hectares All the area above 8 hectares.
The Second Schedule[See Sections 18 (3), 21 (1), (4) and 24]While details for each project would be worked out as provided in the rules the minimum provisions to be made for the resettlement of displaced persons shall be as under :-(I)Rehabilitation grant. - Rs. 150 per month per family for-(i)18 months where no land or uncultivated land is made available;(ii)6 months if cultivated land is made available. This grant will be paid in three equal instalments.Note. - The date for the purpose of giving rehabilitation grant would be the date of dispossession of land of the displaced person.(II)Grant-in-aid. - The grant in aid shall cover the following, namely :-(i)difference between the compensation which the displaced family gets for the agricultural land and the price it has to pay for the agricultural land that will be allotted to the family;(ii)cost of transportation, minimum Rs. 200 or as may be considered reasonable by the Project Resettlement Officer.(III)Plot for building house (free of cost) (100 sq. metres in the case of persons having 5 acres or less and 150 sq. metres in the case of persons having more than 5 acres).(IV)Agricultural land as per table, below :-TableAllotment of Irrigated Agricultural LandTo The Displaced Persons
  Area of land in hectares lost by displaced persons for aproject Area of land in hectares to be granted to the displacedpersons from the benefited zone
  (1) (2)
1 Not more than 80.94 Ares (2 Acres). Not less than 40.47 Ares (1 acre) but no more than 80.94 Ares(2 Acres).
2 More than 80.94 Ares (2 acres) but not more than 2 hectaresand 02.34 acres (5 acres). Not less than 40.47 Ares (1 acre) but not more than 1 hectareand 21.42 Arcs (3 acres).
3 More than 2 hectares and 02.34 Ares (4 acres). Not less than 40.47 Ares (1 acre) but not more than 1 hectareand 61.87 Ares (4 acres).
Note. - (1) All land in the command area of the benefited zone shall be presumed to be irrigated land.Explanation. - (1) Expression "Command area" means area comprising land which is irrigable being commanded by a canal.
(2)Expression "command" and "irrigable" shall have the meanings assigned to those expressions in Sections 8 to 10 respectively of the Madhya Pradesh Irrigation Act, 1931 (III of 1931).Note. - (2) Where non-irrigated area is allotted to the displaced person the extent of area to be allotted will be double that shown above.