Section 22 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
22. Publication of scheme and sanctioning of scheme.
(1)As soon as may be, after a copy of the draft scheme for resettlement is received under Section 21, the Resettlement Commissioner after considering the recommendations of the Advisory Board and after making such enquiries as he thinks fit, shall publish the draft scheme in the Official Gazette and also in the manner provided by sub-section (2) of Section 10.(2)The draft scheme shall call upon each of the displaced persons to send his objections and suggestions in writing to the draft scheme within 45 days from the date the draft scheme is published in the Official Gazette.(3)The Resettlement Commissioner may, after considering any objections or suggestions, duly received under sub-section (2) and after making such enquiries as he thinks fit, sanction the draft scheme with or without any modification and publish it in the Official Gazette and also in the manner provided by sub-section (2) of Section 10 :Provided that the draft schemes shall not be sanctioned with any modifications unless the parties affected by the modification are given a reasonable opportunity of being heard.(4)A plan or map forming part of any scheme may not be published alongwith the scheme as required by this Act but a copy of the plan shall be kept open for inspection in the office of the Project Resettlement Officer.(5)Any person aggrieved by any of the provisions of the sanctioned scheme may, within 30 days of the date of publication of such scheme in the Official Gazette, file an appeal in such manner and accompanied by such fees as may be prescribed to the Resettlement Commissioner who may after giving such person a reasonable opportunity to be heard pass an order in writing and thereby either amend the sanctioned scheme or decline to do so. The appellate order shall state reasons in brief for the decision.
