Section 8 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
8. Draft Scheme.
- When a District Committee decides to prepare a scheme under Section 7, it shall appoint an officer to prepare, in accordance with such instructions as it may issue, a draft scheme setting out-(a)the object of the scheme;(b)the boundaries and approximate area of the lands to be included in the scheme;(c)the work or kind of work to be carried out under the scheme;(d)the agency or agencies through which the work shall be carried out;(e)the persons, including the State Government, who will be affected by the scheme;(f)estimated cost of the scheme and the benefits accruing therefrom;(g)such other particulars as may be prescribed.
