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State of Madhya Pradesh - Section

Section 17D in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

17D. Fixation of rate for payment of amount.

(1)For every area under a scheme wherein the District Committee proposes to requisition land under Section 17-A, there shall be constituted a Rate Fixation Committee consisting of-
(i) the Commissioner of the revenue division in which concernedarea is situate Chairman
(ii) the Collector of the concerned district Member
(iii) the Joint Director of Agriculture within whose jurisdictionconcerned area is situate Member
(iv) member or members of the Legislative Assembly returned fromthe concerned area in the State Legislative Assembly Members
(v) two cultivators owning land in the concerned area nominated bythe Collector Members
(2)The Rate Fixation Committee shall fix the rate for any crop season per hectare at which amount shall be payable for requisitioning of land under sub-section (1) of Section 17-A having due regard to-
(a)estimated annual income from the lands for the previous year;
(b)estimated annual expenditure on the lands for the previous year;
(c)estimated expenditure on account of land revenue, cess and other taxes on the lands for the previous year;
(d)profit of agriculture on the lands for the previous year;
(e)such other matters as may be prescribed.
(3)The Commissioner shall preside over the meetings of the Rate Fixation Committee and if the Commissioner be not present, the Collector shall preside over the meeting.
(4)The members nominated under clause (v) of sub-section (1) shall hold office for a period of one year from the date of their nomination.
(5)In the transaction of its business, the Rate Fixation Committee shall follow such procedure as it may lay down by a resolution passed by a majority of two-thirds of its members;