Section 27(3) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(3)The amount of special loan, together with interest thereon shall be a charge on the land holding which shall be recoverable as an arrear of land revenue within the meaning of Section 28 and the proceeds of the recovery shall be appropriated by the Nigam towards the proportionate cost of works payable by the land holder.
