Section 19 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
19. Appropriation of compensation payable to displaced persons under Act No. 1 of 1894.
- Notwithstanding anything contained in the Land Acquisition Act, 1894 (1 of 1894), compensation for acquisition of the land to a displaced person shall not be payable to him except where he opts for retaining the compensation under the first proviso to sub-section (1) of Section 18 :Provided that where a displaced person does not opt for retaining compensation, the compensation payable to him shall be appropriated by the Project Resettlement Officer in such manner, as may be prescribed towards the cost of site or land granted to the displaced person under Section 24.
