(1)Where the area reserved for abadi is in the opinion of the Collector insufficient, he may reserve such further area from the unoccupied land in the village as he may think fit.(2)Where unoccupied land for purposes of abadi is not available, the State Government may acquire any land for the extension of abadi.(3)The provisions of [The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (No. 30 of 2013)] [Substituted 'the Land Acquisition Act, 1894 (1 of 1894)' by M.P. Act No. 23 of 2018], shall apply to such acquisition and compensation shall be payable for the acquisition of such land in accordance with the provisions of that Act.
